RANGANATHAN Vs. RAJAVEL

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 27.09.2004 passed in A.S.No.42 of 2003 on the file of the Principal Subordinate Court, Viruthachalam, confirming the judgment and decree dated 31.01.2003 passed in O.S.No.200 of 1998 on the file of the District Munsif-cum-Judicial Magistrate Court, Thittakudi.

(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.