KRISHNA REDDY Vs. R PERUMALSWAMI (DECEASED)

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 19.04.2004 passed in A.S.No.129 of 2001 on the file of the Additional District Judge, Fast Track Court No.V, Tiruvallur, reversing the Judgment and Decree dated 30.11.2000 passed in O.S.No.893 of 1989 on the file of the District Munsif Court, Tiruttani.

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

(3.) Considering the scope of the issues 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.