JOTHI Vs. MOHANAMAMBAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 23.10.2002, passed in A.S.No.107 of 2002, on the file of the Additional District Judge, Fast Track Court No.I, Tindivanam, confirming the judgment and decree dated 27.11.1998, passed in O.S.No.646 of 1993, on the file of the Additional District Munsif Court, Tindivanam.

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

(3.) Considering the scope of issues 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.