PALANI GOUNDER Vs. MARAYAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 20.09.2004 passed in A.S.No.14/2004 on the file of the Principal Subordinate Court, Gobichettipalayam, partly reversing the judgment and decree dated 16.02.2004 passed in O.S. No.313 of 2000 on the file of the II Additional District Munsif Court, Gobichettipalayam.

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

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