A SELVARANGAM Vs. A SRINIVASAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 13.06.2005 passed in A.S.No.81 of 2004 on the file of the Subordinate Court, Ranipet, reversing the judgment and decree dated 22.07.2003 passed in O.S.No.101 of 2002 on the file of the District Munsif Court, Ranipet.

(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.