C.KRISHNAN Vs. M.EASWARAMOORTHI

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 20.01.2015, passed in A.S.No.50 of 2014, on the file of the I Additional Subordinate Court, Erode, confirming the judgment and decree dated 11.03.2014, passed in O.S. No.695 of 2010, on the file of the II Additional District Munsif Court, Erode.

(2.) The second appeal has been admitted on the following substantial question of law:

(3.) Considering the scope of the issue involved between the parties in the lis lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.