K ARUNAGIRINATHAN Vs. DAKSHINAMURTHY

JUDGEMENT

(1.) Second Appeal Nos. 240 and 241 of 2005 are directed against the judgment and decree passed in A.S.Nos.65 and 69 of 2002 dated 19.10.2004 on the file of Subordinate Court, Thiruvarur, confirming the judgment and decree passed in O.S. Nos.231 & 203 of 1998 dated 17.04.2002 on the file of District Munsif Court, Thiruvarur.

(2.) The second appeals have 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.