DEVANATHAN Vs. P DEIVASIGAMANI

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 07.02.2015 passed in A.S.No.61 of 2012 on the file of the III Additional Subordinate Court, Cuddalore, reversing the judgment and decree dated 28.10.2011 passed in O.S.No.376 of 2009 on the file of the II Additional District Munsif Court, Cuddalore.

(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 unnecessary to dwell into the facts of the case in detail.