PERIASAMY Vs. ANJALAM

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 21.11.2002 passed in A.S.No.25 of 2002 on the file of the Principal District Court, Salem, reversing the judgment and decree dated 21.12.2001 passed in O.S. No.853 of 1999, on the file of the Principal District Munsif Court, Salem.

(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.