LALITHA Vs. MOHANA SUNDARI

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 09.12.2000 passed in A.S.No.7 of 2000 on the file of the Additional District Judge/Fast Track Court No.II, Chengalpat, confirming the judgment and decree dated 30.11.1999 passed in O.S.No.534 of 1993 on the file of the District Munsif Court, Thiruvalur.

(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.