NATARAJAN Vs. NAGARATHINAM AMMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 23.03.2005 passed in A.S.No.14 of 2004 on the file of the Subordinate Court, Thiruvarur, confirming the judgement and decree dated 23.01.2004 passed in O.S.No.54 of 2002 on the file of the District Munsif Cum Judicial Magistrate Court, Nannilam.

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

(3.) Considering the scope of the issues involved in the second appeal 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.