AGATHEESWARAR PRASANNA VENKATESA PERUMAL DEVASTHANAM Vs. SUBRAMANIA CHETTIAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 18.06.2003 passed in A.S.No.275 of 2001 on the file of the Principal Judge, City Civil Court Chennai, confirming the judgment and decree dated 13.12.2000 passed in O.S. No.5699 of 1994, on the file of V Assistant Judge, City Civil Court, Chennai.

(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.