P S ULAGARATCHAGAN Vs. KANAGAVELPANDI

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 16.12.2014 passed in A.S.No.134 of 2014 on the file of the XVII Additional Judge, City Civil Court, Chennai reversing the judgment and decree dated 30.09.2011 in O.S.No.5134 of 2008 on the file of the XVI 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.