P MUTHURAJAN Vs. COMMISSIONER OF LAND ADMINISTRATION

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 26.06.2014 passed in A.S.No.22 of 2013 on the file of the Subordinate Court, Tiruchengode, confirming the judgment and decree dated 28.02.2013 passed in O.S.No.416 of 2007 on the file of the Additional District Munsif Court, Tiruchengode.

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