G GUNASEKARAN Vs. LOGU

JUDGEMENT

(1.) Challenge in these second appeals are made to the Judgement and Decree dated 31.10.2014 passed in A.S.Nos.5 & 6 of 2013 on the file of the Subordinate Court, Udumalpet, reversing the Judgment and Decree dated 05.06.2013 passed in O.S.No.405 of 2006 on the file of the District Munsiff Court, Udumalpet.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) Considering the scope of the issues involved in the matter between the parties as regards the subject matter lying in a narrow compass, it is found unnecessary to dwell into the facts of the case in detail.