SELVI Vs. SALAMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 20.01.2012 passed in A.S.No.68 of 2011 on the file of the II Additional Subordinate Court, Salem, reversing the Judgment and Decree dated 05.04.2011 passed in O.S.No.914 of 2009 on the file of the I Additional District Munsif Court, Salem.

(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.