KULLAMMAL (DIED) Vs. MUNUSAMY

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 20.09.2006 passed in A.S.No.87 of 2005 on the file of the Subordinate Court, Gingee, confirming the judgment and decree dated 29.10.2004 passed in O.S.No.179 of 1997 on the file of the Principal District Munsif Court, Gingee.

(2.) The Second Appeal has been admitted on the following substantial question 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.