JARINA BEE Vs. EXECUTIVE OFFICER TOWN PANCHAYAT GINGEE

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 20.11.2004 passed in A.S.No.11 of 2003 on the file of the Principal Subordinate Court, Tindivanam, confirming the Judgment and Decree dated 27.12.2002 passed in O.S.No.170 of 1996 on the file of the Principal District Munsif Court, Gingee.

(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.