KALIYAPERUMAL Vs. HIS HOLINESS SRI-LA-SRI

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 06.08.2001 passed in A.S.No.23 of 1999 on the file of the Subordinate Court, Chidambaram, reversing the judgement and decree dated 30.07.1999 passed in O.S.No.603 of 1985 on the file of the District Munsif Court, Chidambaram.

(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.