VALLIAMMAL Vs. THIRUVENKIDAM (DIED)

JUDGEMENT

(1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 15.03.2004 passed in A.S.No.181 of 1999 on the file of the I Additional Subordinate Court, Villupuram, reversing the Judgment and Decree dated 24.03.1999 passed in O.S.No.909 of 1991 on the file of the Additional District Munsif Court, Thirukoilur.

(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.