KAPPIL ALIAS KESAVAN Vs. VAIYAPURI

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 31.12.2004 passed in A.S.No.96 of 2003 on the file of the I Additional Subordinate Court, Villupuram, reversing the Judgment and Decree dated 08.02.2002 passed in O.S.No.261 of 1999 on the file of the Principal District Munsif, Ulundurpet.

(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.