THANGAVEL Vs. NATARAJAN & 4 OTHERS

JUDGEMENT

(1.) Second Appeal Nos. 582 and 583 of 2005 are directed against the judgment and decree passed in A.S.Nos.19 of 2004 and A.S.No.17 of 2004 respectively dated 21.12.2004 on the file of Subordinate Court, Vridhachalam, reversing the judgment and decree passed in O.S. No.623 of 1993 and O.S.No.1027 of 1993 dated 22.01.2003 on the file of the Principal District Munsif Court, Vridhachalam.

(2.) The second appeals have 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.