VALARMATHI AND OTHERS Vs. VENKATACHALAM AND OTHERS

JUDGEMENT

(1.) (I) The second appeal No.1961 of 2003 is directed against the judgment and Decree dated 13.08.2003 passed in A.S.No.13 of 2001 on the file of the Additional District Court, Salem, reversing the judgment and decree dated 06.09.2000 passed in O.S.No.147 of 1997 on the file of the Subordinate Court, Attur.

(2.) The above said second appeals have been admitted on the following substantial questions of law:

(3.) Considering the scope of the issues involved in this matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.