(1.) Challenge in this second appeal is made to the judgment and decree dated 22.04.2004 passed in A.S.No.200 of 2002 on the file of the IV Additional Judge, City Civil Court, Chennai reversing the judgment and decree dated 30.04.2001 passed in O.S.No.9145 of 1995 on the file of the III Assistant Judge, City Civil Court, Chennai.
(2.) The Second Appeal has been admitted on the following substantial questions of law:
(3.) Inasmuch as the scope of controversy involved between the parties as regards the subject matter is lying in a narrow scale, it is unnecessary to dwell into the facts of the case in detail.