MOHANASUNDARAM Vs. KANTHA

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 30.01.2004 passed in A.S.No.19 of 2003 on the file of the Subordinate Court, Cheyyar, Thiruvannamalai District confirming the judgment and decree dated 27.08.2003 passed in O.S.No.63 of 1999 on the file of the Additional District Munsif Court, Cheyyar.

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

(3.) Considering the issues involved in this second appeal lying in a narrow compass, it is unnecessary to dwell into the facts of the case as put forth by the respective parties in detail.