VENUGOPAL (DIED) Vs. R JAYARAMAN

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 13.01.2004 passed in A.S.No.12 of 2003 on the file of the First Additional Sub Court, Cuddalore, modifying/confirming the Judgment and Decree dated 02.01.2003 passed in O.S.No.268 of 1998 on the file of the Additional District Munsif Court, Cuddalore.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Considering the issue involved in this second appeal lying in a narrow compass, in my considered opinion, it is unnecessary to dwell into the facts of the case in detail.