PICHAIMUTHU Vs. RASU

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 06.08.2014 passed in A.S.No.2 of 2013 on the file of the Principal District Court, Perambalur, modifying the judgment and decree dated 11.01.2013 passed in O.S.No.81 of 2010 on the file of the Sub Court, Perambalur.

(2.) The second appeal has been admitted on the following substantial question 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.