P SUBRAMANIYA REDDY (DIED) Vs. SUMATHI

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 09.12.2002 passed in A.S.No.124 of 2001 on the file of the Additional District Judge, Fast Track Court No.V, Thiruvallur reversing the judgment and decree dated 30.04.1999 passed in O.S.No.780 of 1990 on the file of the District Munsif Court, Thiruthani.

(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 not necessary to dwell into the facts of the case in detail.