VELISHALA JAYAPRADA Vs. A CHANDRAKALA

JUDGEMENT

(1.) Heard Sri H. Venugopal, the learned Counsel representing the appellant and Sri Viswanath Reddy, the learned Counsel representing the respondent.

(2.) This Court ordered notice before admission on 27-11-2006. Both the Counsel made certain submissions and placed reliance on certain decisions.

(3.) The following substantial questions of law were pointed out in this second appeal: