RADHA AMMAL Vs. KANAGAVALLI

JUDGEMENT

(1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 29.09.2004 passed in A.S.No.1 of 2004 on the file of the Principal Subordinate Court, Mayiladuthurai, confirming the Judgment and Decree dated 17.10.2003 passed in O.S.No.110 of 1998 on the file of the District Munsif Court, Sirkali.

(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.