KASILINGAM Vs. PERIYANAYAGAM

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 31.12.2004 passed in A.S.No.2 of 2004 on the file of the Principal Sub Court, Villupuram modifying the judgment and decree dated 29.09.2003 passed in O.S.No.324 of 2001 on the file of the I Additional District Munsif Court, Ulunthurpet.

(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 not necessary to dwell into the facts of the case in detail.