UNNAMALAI AMMAL Vs. G KANNAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 21.04.2004 passed in A.S.No.11 of 2003 on the file of the Subordinate Court, Panruti, reversing the Judgment and Decree dated 12.03.2003 passed in O.S.No.1545 of 1982 on the file of the District Munsif Court, Panruti.

(2.) The second appeal has been admitted on the following substantial question of law:

(3.) Considering the scope of the controversy involved in this second appeal lying in a narrow compass, it is unnecessary to dwell into the facts involved in detail.