CHANDRAGANDHI Vs. AVANASHIAPPAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 27.02.2004 passed in A.S.No.48 of 2003 on the file of the Subordinate Court, Tiruppur, confirming the Judgment and Decree dated 17.07.2003 passed in O.S.No.102 of 1995 on the file of the District Munsif Court, Avinashi.

(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.