ARJUNAN Vs. D KETHU MUNUSWAMY ALIAS MUNUSWAMY

JUDGEMENT

(1.) THIS second appeal is focussed by the original first defendant animadverting upon the judgment and decree dated 19.6.2007 passed in A.S. No. 133 of 2007 by the learned VI Additional Judge, City Civil Court, Chennai confirming the judgment and decree of the learned II Asst. Judge, City Civil Court, Chennai in O.S. No. 5176 of 2000. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE factual matrix lie within a narrow campus which could pithily and precisely be set out thus:

(3.) AFTER hearing both sides, I only find that the following substantial questions of law could be framed: