B.KAMALA AMMAL Vs. SAROJA

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dtd. 10/1/2006 passed in A.S.No.4 of 2005 on the file of the Additional Subordinate Court, Tiruvannamali confirming the judgment and decree dtd. 6/10/2004 passed in O.S.No.706 of 1996 on the file of Additional District Munsif Court, Chengam.

(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.