BANUMATHI Vs. AMBIKAPATHI

JUDGEMENT

(1.) Second Appeal Nos.869 and 870 of 2006 are directed against the common judgment and decree dated 21.11.2005 passed in A.S.Nos.79 and 67 of 2005 on the file of the Principal Subordinate Court, Mayiladuthurai, confirming the judgment and decree dated 15.02.2005 passed in O.S.Nos.298 of 2003 and 321 of 2004 on the file of the Additional District Munsif Court, Mayiladuthurai.

(2.) Both the second appeals have 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.