KOMIAH Vs. SUBBULAKSHMIAMMAL

JUDGEMENT

(1.) THE plaintiff in O.S.No.110 of 1983, on the file of the District Munsif, Shencottah, is the appellant in the second appeal.

(2.) HE filed the suit for permanent injunction restraining the first defendant/ first respondent herein, from interfering with his possession and enjoyment of the suit properties as cultivating tenant alleging as follows:

(3.) AT the time of admission, the following substantial questions of law were raised for decision in the second appeal.