AMMASI GOUNDER Vs. CHINNATHAMBI GOUNDER (DIED)

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 24.01.2003 passed in A.S.No.125 of 1998 on the file of the Subordinate Court, Kallakurichi, confirming the judgement and decree dated 15.10.1998 passed in O.S.No.1105 of 1993 on the file of the II Additional District Munsif incharge I Additional District Munsif Court, Kallakurichi.

(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.