R.A.RAMAJAYAM Vs. S.SENGAMALAI

JUDGEMENT

(1.) This Second Appeal has been filed challenging the Judgement and decree dated 22.03.2006 passed by the Sub Court, Namakkal in A.S.No.252 of 1997 reversing the Judgement and decree dated 27.03.1997 passed by the Principal District Munsif Court, Namakkal in O.S.No.207 of 1996.

(2.) This Court at the time of admission of this second appeal, formulated the following substantial questions of law:

(3.) For the sake of convenience, the parties are referred to as per their ranking in the suit. Brief facts leading to the filing of this Appeal: