VIJAYALAKSHMI Vs. DHANAPAL CHETTIAR

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 23.09.2005 passed in A.S.No.99 of 1997 on the file of the 1st Additional District Court, Dharmapuri @ Krishnagiri, confirming the judgement and decree dated 30.09.1997 passed in O.S.No.117 of 1986 on the file of the Subordinate Court, Krishnagiri.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Considering the scope of the issues involved between the p7ies as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.