PACHAMUTHU Vs. KRISHNAMURTHI

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 17.04.2014 passed in A.S.No.2 of 2012 on the file of the Subordinate Court, Neyveli, confirming the judgment and decree dated 29.06.2010 passed in O.S.No.11 of 2004 on the file of the District cum Judicial Magistrate, Neyveli.

(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.