P NALLAPPAN Vs. RAMACHANDRAN

JUDGEMENT

(1.) This second appeal, challenge is made to the Judgement and Decree dated 03.11.2010 passed in A.S.No.5 of 2009 on the file of the Subordinate Court, Perambalur, confirming the Judgment and Decree dated 20.03.2008 passed in O.S.No.258 of 2001 on the file of the District Munsif Court, Perambalur.

(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.