EZHILARASAN Vs. SUBRAMANIAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated dated 21.10.2002 passed in A.S.No.6 of 2000 on the file of the Subordinate Court, Chidambaram, reversing the judgment and decree dated 28.09.2001 passed in O.S.No.123 of 2000 on the file of the District Munsif-cum-Judicial Magistrate Court, Kattumannarkoil.

(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: