ELUMALAI Vs. RAMANI

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 22.07.2204 passed in A.S.No.102 of 2003 on the file of the Principal Subordinate Court, Thindivanam reversing the judgment and decree dated 07.07.2003 passed in O.S.No.379 of 2000 on the file of the Principal District Munsif Court, Thindivanam.

(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 not necessary to dwell into the facts of the case in detail.