A NARAYANASAMY Vs. A KESAVAN

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 27.11.2014 passed in A.S.No.32 of 2014 on the file of the Subordinate Court, Arni, reversing the judgment and decree dated 30.09.2013 passed in O.S.No.133 of 2008 on the file of the District Munsif Court, 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.