M RAJENDRAN Vs. M RUTHRAMOORTHY

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 10.09.2014 passed in A.S.No.44 of 2011 on the file of the III Additional District Court, Dharapuram, reversing the judgment and decree dated 20.01.2010 passed in O.S.No.12 of 2004 on the file of the subordinate Court, Dharapuram.

(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.