KARUPPANNA UDAYAR Vs. ARULMIGU VENKATARAMANASAMY @ KRISHNASWAMI THIRUKOIL

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 30.07.2003 passed in A.S.No.79 of 1999 on the file of the Subordinate Court, Namakkal confirming the judgment and decree dated 30.06.1999 passed in O.S.No.75 of 1998 on the file of the Principal District Munsif Court, Namakkal.

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

(3.) Considering the scope of the issues involved between between the parties as regards the subject matter lying in a narrow compass, it is not necessary to dwell into the facts of the case in detail.