MARIA AUXILLA Vs. V SEBASTIAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 21.04.2005 passed in A.S.No.32 of 2004 on the file of the District Court, the Nilgiris at Udhagamandalam, reversing the judgement and decree dated 22.09.2004 passed in O.S.No.63 of 2003 on the file of the Subordinate Court, Udhagamandalam.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Considering the scope of the issues involved in the second appeal 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.