G R THIAGASUNDARAM Vs. R RAGUNATHA PATHAR

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 14.06.2005 passed in A.S.No.3 of 2003 on the file of the Subordinate Court, Thiruvarur, reversing the judgement and decree dated 23.10.2002 passed in O.S.No.131 of 2001 on the file of the District Munsif Court, Thiruvarur.

(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.