A. KATHIRVEL Vs. C. THIAGARAJAN AND OTHER

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 21.02.2014 passed in A.S.No.23 of 2013 on the file of the principal subordinate Court, Salem, confirming the judgment and decree dated 27.09.2012 passed in O.S.No.508 of 2008 on the file of the II Additional District Munsif Court, Salem.

(2.) The second appeal has been admitted on the following substantial question 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.