RANJITHAM Vs. GOPALAKRISHNAN

JUDGEMENT

(1.) Challenge in this second appeal is directed against the judgment and decree dated 17.01.2001 passed in A.S.No.103 of 1999 on the file of the VI Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 29.01.1998 passed in O.S.No.954 of 1992 on the file of XIV Assistant Judge, City Civil Court at Chennai.

(2.) The Second Appeal has been admitted on the following substantial question of law:

(3.) Considering the scope of the controversy involved in the Second Appeal, lying in a narrow compass, it is not necessary to deal with the facts of the case in detail.