KARUPPANASAMY Vs. SARASWATHY

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 09.10.2001 passed in A.S.No.40 of 2000 on the file of the Subordinate Court, Bhavani, confirming the Judgment and Decree dated 12.04.2000 passed in O.S.No.475 of 1996 on the file of the Additional District Munsif Court, Bhavani.

(2.) The second appeal has been admitted and the following substantial questions of law were formulated for consideration:

(3.) Considering the nature of the issue involved in the matter lying in a narrow compass, it is unnecessary to deal with the facts of the case in detail.