SELLAPPAN (DIED) Vs. RAMASWAMY

JUDGEMENT

(1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 30.11.2004 passed in A.S.No.195 of 2002 on the file of the Principal District Court, Namakkal, reversing the Judgment and Decree dated 26.08.1997 passed in O.S.No.426 of 1990 on the file of the Additional District Munsif, Namakkal.

(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.