KANDASAMY Vs. V.M.NATARAJAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree judgment and decree dated 31.12.2003 passed in A.S.No.1 of 2003 on the file of the Subordinate Court, Gudiyattam reversing the judgment and decree dated 27.12.2002 passed in O.S.No.366 of 1997 on the file of the District Munsif Court, Gudiyattam.

(2.) The second appeal has been admitted on the following substantial questions of law. 1.Whether the trial court has rightly had come to the conclusion on the basis of the defendant Exhibit 2 - Ledger account Book page 44 2.Whether the appellate Court had arrived its conclusion on the basis of the evidence available / or which is sustainable without discussing the relevant materials Exhibits 1 to 33 of the defendant

(3.) Whether the judgment and decree of the trial court is only based on the circumstantial evidence in the absence of legal implications 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.