U PONNUSAMY CHETTIAR Vs. SUSHEELA

JUDGEMENT

(1.) Second Appeal Nos. 713 and 714 of 2005 are directed against the judgment and decree dated 31.03.2005 passed in A.S.Nos.60 and 59 of 2004 on the file of Subordinate Court, Udagamandalam, confirming the judgment and decree dated 09.08.2004 passed in O.S. Nos.152 and 154 of 1999, on the file of District Munsif Court, Udagamandalam.

(2.) The second appeals had 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.