PARASMAL SAREMAL JAIN Vs. MANILAL H JAIN

JUDGEMENT

(1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 19.11.2004 passed in A.S.No.424 of 2003 on the file of VI Additional Judge, City Civil Court, Chennai, confirming the Judgment and Decree dated 19.09.2002 passed in O.S.No.7269 of 1993 on the file of XIV Assistant Judge, City Civil Court, Chennai.

(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 lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.