JOTHINATHAN Vs. ANGAMMAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 15.04.2013 passed in A.S.No.2 of 2012 on the file of the Sub Court, Perundurai, confirming the judgment and decree dated 19.01.2011 in O.S.No.247 of 2008 passed on the file of the District Munsif Court-cum-Judicial Magistrate, Perundurai.

(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.