B.VIJAYAL Vs. EXECUTIVE ENGINEER AND ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) The second Appeal is directed against the judgment and decree dated 29.10.2004 passed in A.S.No.38 of 2004 on the file of the Additional Subordinate Court, Salem modifying the judgment and decree dated 01.03.2004 passed in O.S.No.907 of 2001 on the file of the Additional District Munsif Court, Salem.

(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 in the second appeal as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.