STATE OF TAMIL NADU Vs. MUTHUSWAMY GOUNDER

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dtd. 17/4/2002 passed in A.S.No.12 of 2002 on the file of the Fast Track Court No.IV, Erode at Bhavani reversing the judgment and decree dtd. 12/3/2001 passed in O.S.No.151 of 1999 on the file of the I Additional District Munsif Court, Bhavani.

(2.) The parties are referred to as per their rankings in the trial Court.

(3.) The second appeal has been admitted on the following substantial question of law: