CHITRA Vs. SEKAR

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 28.10.2014 passed in A.S.No.11 of 2013 on the file of the I Additional District Court, Dinidivanam reversing the judgment and decree dated 31.01.2013 passed in O.S.No.150 of 2010 on the file of the Additional Sub Court, Dinidivanam.

(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.