VISWANATHAN Vs. GURUMURTHY

JUDGEMENT

(1.) Challenge in these second appeals are made to the Judgement and Decree dated 27.02.2015 passed in A.S.Nos.41 & 43 of 2014 on the file of the Principal Subordinate Court, Mayiladuturai, modifying the Judgment and Decree dated 24.02.2014 passed in O.S.No.32 of 2010 on the file of the Additional District Munsif, Mayiladuturai.

(2.) Both the abovesaid second appeals have been admitted on the following substantial question of law:

(3.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.