SHANMUGAM Vs. RAMAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dtd. 28/3/2005 passed in A.S. No. 107 of 2004 on the file of the First Additional Subordinate Court, Villupuram modifying the judgment and decree dtd. 30/9/2003 passed in O.S. No. 376 of 2002 on the file of the District Munsif Court, Thirukoyilur.

(2.) The second appeal has been admitted on the following substantial question of law: Whether the lower appellate court was justified in entertaining the appeal at the instance of the 1st defendant inasmuch as he is not an aggrieved person as per Sec. 96 of the CPC?

(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.