THULASINGAM Vs. RANI

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 03.12.2004 passed in A.S.No.34 of 2004 on the file of the Principal Subordinate Court, Tindivanam reversing the Judgment and Decree dated 22.12.2003 passed in O.S.No.636 of 1995 on the file of District Munsif cum Judicial Magistrate, Vanur.

(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.