SULABH INTERNATIONAL SOCIAL SERVICE ORGANISATION Vs. SULABH TAMILNADU

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 26.02.2004 passed in A.S.No.234 of 2003 on the file of the Principal Judge, City Civil Court, Chennai, reversing the judgment and decree dated 14.11.2002 passed in O.S. No.788 of 1998, on the file of VII 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 as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.