S N AANDAMUTHU Vs. PALANISAMY GOUNDER

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 13.10.2004 passed in A.S.No.54 of 2004 on the file of the Principal District Court, Erode, confirming the judgement and decree dated 22.12.2003 passed in O.S.No.17 of 2002 on the file of the District Munsif cum Judicial Magistrate Court, Perunthurai.

(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.