J J BHOJAN Vs. K S RANI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 27.02.2004 passed in A.S.No.35 of 2003 on the file of the District Court, Ooty, confirming the judgment and decree dated 13.03.2003 passed in O.S.No.155 of 1997 on the file of the Subordinate Court, Ooty.

(2.) The parties are referred to as per their rankings in the trial court for the sake of convenience.

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