JAYAVEL Vs. MANIKANDAN

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 30.12.2004 passed in A.S.No.10 of 2004 on the file of the II Additional Subordinate Court, Villupuram, confirming the judgment and decree dated 24.06.2002 passed in O.S.No.140 of 2001 on the file of the Principal District Munsif Court, Tirukovilur.

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

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