SOLAIMUTHU (DIED) Vs. VELAYUTHAM

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 20.05.2004 passed in Cross appeal in A.S.No.68 of 2003 on the file of the Additional District Judge/ Fast Track Court No.II, Cuddalore, confirming the judgement and decree dated 28.02.2002 passed in O.S.No.93 of 1998 on the file of the Principal Subordinate Court, Virudhachalam.

(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.