D.S.JAGANNATHAN Vs. COMMISSIONER

JUDGEMENT

(1.) The abovesaid second appeals are directed against the judgment and decree dated 29.10.2004 passed in A.S.No.50 of 2003 on the file of the Subordinate Court, Tiruppur, partly reversing the judgment and decree dated 28.02.2003 passed in O.S.No.273 of 1996, on the file of the District Munsif Court at Tiruppur.

(2.) The second appeal No. 1400 of 2005 has been admitted on the following substantial questions of law.

(3.) The second appeal No. 130 of 2007 has been admitted on the following substantial questions of law.