GURUSAMY Vs. THULASIAMMAL

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 15.03.2004 passed in A.S.No.20 of 2002 on the file of the I Additional Subordinate Court, Coimbatore confirming the judgment and decree dated 27.03.2002 passed in O.S.No.659 of 2000 on the file of the Court of the Principal District Munsif, Coimbatore.

(2.) The second appeal has been admitted on the following substantial question of law.

(3.) Considering the scope of the issues involved in the matter and arising between the parties lying in a narrow compass, it is not necessary to dwell into the facts of the case in detail.