S.V. VEERASEKAR Vs. SRIMAN NARAYANA MADAM PANIKKAR

JUDGEMENT

(1.) This Second Appeal has been filed against the decree and judgment dated 8.9.2008 rendered in A.S. No. 9 of 2008, on the file of the Subordinate Judge, Virudhunagar, in confirming the decree and judgment dated 28.8.2007 made in O.S. No. 205 of 2005 on the file of the District Munsif Court, Virudhunagar. Heard both sides.

(2.) A thumb-nail sketch of the germane facts, which are absolutely necessary for the disposal of this Second Appeal would run thus:

(3.) My predecessor on hearing both sides formulated the following Substantial Questions of Law: