JOTHI MANI Vs. POTTIAMMAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 31.10.2003 passed in A.S.No.15 of 2002 on the file of the Subordinate Court, Attur, reversing the Judgment and Decree dated 23.07.2002 passed in O.S.No.196 of 1997 on the file of the District Munsif Court, Attur.

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

(3.) Inasmuch as the controversy involved in this second appeal lies in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.