DEIVANAYAGAM Vs. RAMASAMY GOUNDER

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 14.02.2003 passed in A.S.No.32 of 1992 on the file of the Principal Subordinate Court, Tindivanam, reversing the judgment and decree dated 25.02.1992 passed in O.S. No.58 of 1981, on the file of District Munsif Court, Gingee.

(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.