ANGAYEE Vs. CHINNAMMAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 07.12.2004 passed in A.S.No.134 of 1999 on the file of the Additional District Judge, Fast Track Court No.1, Salem, confirming the Judgment and Decree dated 30.04.1999 passed in O.S.No.704 of 1993 on the file of the II Additional District Munsif Court, Salem.

(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.