KITTAMMAL Vs. VELUSAMY

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 15.07.2004 passed in A.S.No.14 of 2004 on the file of the Subordinate Court, Dharapuram, confirming the Judgment and Decree dated 05.03.2004 passed in O.S.No.236 of 2002 on the file of the District Munsif Court, Dharapuram.

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

(3.) In view of the limited controversy involved in the subject matter, the factual aspects of the case need not be gone into in detail.