DURAISAMY Vs. SARAVANAN

JUDGEMENT

(1.) Second Appeal Nos.260 and 261 of 2016 are directed against the common judgment and decree dated 04.12.2013 passed in A.S.Nos.4 and 5 of 2013 on the file of Subordinate Court, Rasipuram, confirming the judgment and decree dated 10.08.2012 passed in O.S.Nos.230 and 231 of 2010 on the file of the District Munsif Court, Rasipuram.

(2.) Both the second appeals have 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.