S KUMARAVEL Vs. H N JOONS BEGUM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 09.12.2013 passed in A.S.No.409 of 2011 on the file of VI Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 10.06.2011 passed in O.S. No.6543 of 2008, on the file of VI Assistant Judge, City Civil Court, Chennai.

(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 lying in a narrow compass as regards the subject matter, I deem it unnecessary to dwell into the facts of the case in detail.