MANOKARAN Vs. KALIYAPERUMAL

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 23.08.2013 passed in A.S.No.140 of 2012 on the file of the Principal District and Sessions Court, Ariyalur, in respect of the property comprised in S.No.226/5, reversing the judgment and decree dated 07.03.2011 passed in O.S.No.379 of 2009 with reference to the abovesaid property comprised in Survey No.226/5, on the file of the District Munsif Court, Jayankondam.

(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.