PERUMAL Vs. RAJI GOUNDER

JUDGEMENT

(1.) Second Appeal Nos. 795 and 796 of 2005 are directed against the judgment and decree passed in A.S.No.55 of 2002 and A.S.No.54 of 2002 respectively dated 24.11.2004 on the file of Subordinate Court, Dharmapuri, reversing the judgment and decree passed in O.S.No.278 of 1998 and O.S.No.290 of 1998 dated 07.06.2002 on the file of the Principal District Munsif Court, Dharmapuri.

(2.) The second appeals have been admitted on the following substantial question 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.