VIRUTHAMBAL Vs. PARIMELAZAGAN

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dtd. 27/3/2007 passed in A.S. No. 83 of 2005 on the file of the II Additional Subordinate Court, Villupuram, confirming the judgement and decree dtd. 19/4/2005 passed in O.S. No. 252 of 2002 on the file of the Principal District Munsif Court, Ulunturpet.

(2.) The second appeal has been admitted on the following substantial question 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.