THANIKACHALAM AND OTHERS Vs. KARUPPAYEE @ VALLIAMMAL AND OTHERS

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 18.12.2001 passed in A.S.No.139 of 2000 on the file of the Principal District Court, Villupuram, reversing the Judgment and Decree dated 07.08.2000 passed in O.S.No.26 of 1997 on the file of the Principal District Munsif Court, Ulunthurpettai.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Considering the scope of controversy involved in this matter lying in a narrow compass, it is found that the facts involved in the matter need be dwelt in extenso.