MOHANAMBAL Vs. ARULARASAN

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 23.09.2014 passed in A.S.No.35 of 2013 on the file of the Subordinate Court, Arni, reversing the judgment and decree dated 24.06.2013 passed in O.S.No.183 of 2011 on the file of the District Munsif Court, Thiruvannamalai.

(2.) The Second Appeal has been admitted on the following substantial question 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.