PONNUSAMY ACHARI Vs. INDIRA DEVI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.08.2004 passed in A.S.No.57 of 2002, on the file of the Additional District and Sessions Judge / Fast Track Court II, Ranipet, Vellore District, reversing the judgment and decree dated 20.02.1997 passed in O.S.No.388 of 1991 on the file of the District Munsif Court, Sholinghur.

(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.