SELLAMMAL Vs. THIRUGNANA SAMBANDAMURTHY

JUDGEMENT

(1.) Challenge, in this second appeal, is made to the Judgement and Decree dated 31.10.2003 passed in A.S.No.16 of 2003 on the file of the Principal District Court, Coimbatore, confirming the Judgment and Decree dated 04.12.2002 passed in O.S.No.147 of 1996 on the file of the Subordinate Court, Udumalpet.

(2.) The second appeal has been admitted on the following substantial questions of law: "(i). Whether the Courts below are justified in law in disbelieving Ex.B3 - Settlement deed which was been accepted and acted upon in accordance with Sections 122 and 123 of the Transfer of Property Act, 1882? and

(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.