JAINAMBU GANI Vs. SUBHAHANI

JUDGEMENT

(1.) Second appeal Nos.385 & 386 of 2005 are directed against the common judgement and decree dated 15.04.2004 passed in A.S.Nos.88 of 2002 & 94 of 2003 on the file of the District Court, Nagapattinam, confirming the judgement and decree dated 06.12.2001 passed in O.S.Nos. 223 of 1999 and 124 of 1997 on the file of the Principal Subordinate, Nagapattinam.

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

(3.) After hearing the submissions of the counsel for the appellant and the respondents, inasmuch as I deem it fit to remand the matter back to the first appellate Court for the consideration of the issues involved between the parties in the lis once again, for the reasons mentioned infra, it is not proposed to discuss the case of the respective parties in detail nor it is necessary to go into the merits or demerits the contentions qua the case of the respective parties one way or the other.