PERIYASAMY Vs. MANAVALAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.02.2005 passed in A.S.No.104 of 2004, on the file of the Principal District Court, Villupuram, reversing the judgment and decree dated 18.03.2004 passed in O.S.No.130 of 1995 on the file of the Subordinate Court, Tindivanam.

(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.