MARAYAMMAL Vs. PONNAMBALAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 23.06.2004 passed in A.S.No.198 of 2002, on the file of the Principal District Court, Namakkal, confirming the judgment and decree dated 14.08.1997 passed in O.S.No.405 of 1996 on the file of the Principal District Munsif Court, Namakkal.

(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.