A MUNUSAMY Vs. K MUNIAMMAL

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 02.03.2011 passed in A.S.No.4 of 2010 on the file of the Additional District Court/ Fast Track Court No.II Ranipet, reversing the judgment and decree dated 18.12.2008 passed in O.S.No.3 of 2004 on the file of the Subordinate court, Ranipet.

(2.) The Second Appeal has been admitted on the following substantial questions of law.

(3.) Considering the scope of the issues involved between the parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.