P K RANGAYYAN Vs. P K CHINNASAMI

JUDGEMENT

(1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 28.06.2002 passed in A.S.No.31 of 2002 on the file of the Additional District Judge, Fast Track Court No.IV, Erode, at Bhavani, reversing the Judgment and Decree dated 13.11.2000 passed in O.S.No.165 of 1997 on the file of the Subordinate Court, Bhavani.

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

(3.) Considering the scope of the issues involved in the matter between the parties as regards the subject matter lying in a narrow compass, it is found unnecessary to dwell into the facts of the case in detail.