KANNAN Vs. MAYILAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgement and decree dated 25.11.2002 passed in A.S.No.59 of 2002 on the file of the Subordinate Court, Bhavani, confirming the judgment and decree dated 28.06.2002 passed in O.S.No.519 of 1999 on the file of the Second Additional District Munsif Court, Bhavani.

(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.