K.B. PARASURAMAN Vs. SAKUNTHALA AND ORS.

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dtd. 29/7/2004 passed in A.S.No.3 of 2001 on the file of the Subordinate Court, Kancheepuram, confirming the judgement and decree dtd. 31/8/2000 passed in O.S.No.1099 of 1996 on the file of the Principal District Munsif Court, Kancheepuram.

(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.