A R THANGAVEL Vs. DHANALAKSHMI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 29.09.2004 passed in A.S.No.39 of 2003 on the file of Additional District Judge / Fast Track Court No.2, Gopichettipalayam reversing the judgment and decree dated 31.12.2002 passed in O.S. No.177 of 2001, on the file of District Munsif-cum-judicial Magistrate, Sathyamangalam.

(2.) The second appeal has been admitted on the following substantial question 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.