THANGARAJ Vs. H M BELLU

JUDGEMENT

(1.) In this Second Appeal challenge is made to the judgment and decree dated 27.04.2014 passed in A.S.No.11 of 2004 on the file of the Subordinate Court, Otacamund reversing the judgment and decree dated 08.11.2002 passed in O.S.No.79 of 2001 on the file of the District Munsif Court, Uthagamandalam.

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

(3.) Considering the scope of the controversy between the parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell in to the facts of the case in detail.