NANDAGOPALAKRISHNAN Vs. RANI

JUDGEMENT

(1.) Second Appeal Nos. 615 of 2006 and 1527 of 2007 are directed against the judgment and decree dtd. 10/8/2005 passed in A.S. No. 37 of 2004 on the file of the Subordinate court, Panruti, reversing the judgment and decree dtd. 30/6/2004 passed in O.S. No. 327 of 1996 on the file of the District Munsif Court, Panruti.

(2.) The second appeal No. 615 of 2006 has been admitted on the following substantial questions of law.

(3.) The second appeal No. 1527 of 2007 has been admitted on the following substantial questions of law.