LAWS(MAD)-2018-6-31

RAMASAMY Vs. LAKSHMI @ RAJAMMAL

Decided On June 04, 2018
RAMASAMY Appellant
V/S
Lakshmi @ Rajammal Respondents

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 29.04.2003 passed in A.S.No.116 of 2002 on the file of the Subordinate Court, Bhavani, reversing the Judgment and Decree dated 10.10.2002 passed in O.S.No.49 of 1999 on the file of the Principal District Munsif Court, Bhavani.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Considering the scope of the issue involved in this second appeal lying in a narrow compass, it is unnecessary to discuss in detail about the case of the parties at length.