K.S.SELVARAJ Vs. KOMALEESWARAR DEVASTHANAM REP

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 10.03.2004 passed in A.S.No. 251 of 1993 on the file of the III Additional Judge, City Civil Court, Chennai confirming the fair and decreetal orders dated 14.03.1991 passed in I.A. No.4902 of 1989 in O.S.No.1969 of 1973 on the file of the XII Assistant Judge, City Civil Court, Chennai.

(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.