PONNAPPAN AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dtd. 5/1/2005 passed in A.S.No.53 of 2004 on the file of the Principal Subordinate Court, Erode confirming the judgment and decree dtd. 10/4/2004 passed in O.S.No.208 of 2002 on the file of the I Additional District Munsif Court, Erode.

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

(3.) The parties are referred to as per the rankings in the trial court.