G SUNDARAJAN Vs. G RAJENDRAN

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 19.09.2014 passed in A.S.No.60 of 2003 on the file of subordinate Court, Arni confirming the judgment and decree dated 29.08.2003 passed in O.S.No.28 of 2001 on the file of the Court of Additional District Munsif, Arni.

(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.