PARASURAMAN Vs. SUMATHI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 27.02.2003, passed in A.S.No.21/2002, on the file of the Additional District & Sessions Judge, Fast Track Court, Kallakurichi, reversing the judgment and decree dated 23.09.1998, passed in O.S. No.958/89, on the file of the First Additional District Munsif Court, Kallakurichi.

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

(3.) Considering the scope of the 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.