EXECUTIVE OFFICER Vs. SRIRANGAN

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 20.11.2003 passed in A.S.No.8 of 2003 on the file of the Principal District Court, Erode, confirming the judgment and decree dated 08.02.2001 passed in O.S. No.30 of 1996, on the file of District Munsif-cum-judicial Magistrate, Kodumudi.

(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.