ELAYARAJA Vs. RUKMANI @ RANI

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 21.09.2004 passed in A.S.No.37 of 2004 on the file of the Additional District Judge, Tindivanam (S.C.A.S.No.65 of 2004) Fast Track Court-II, Tindivanam, confirming the Judgment and Decree dated 31.07.2003 passed in O.S.No.139 of 1997 on the file of the Additional Subordinate Judge, Tindivanam.

(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.