SUNDARAMURTHY Vs. KOMALA

JUDGEMENT

(1.) In this second appeal, challenge is made to the Judgement and Decree dated 08.04.2005 passed in A.S.No.1 of 2004 on the file of the Principal Subordinate Court, Krishnagiri, reversing the judgement and decree dated 21.01.2004 passed in O.S.No.22 of 1997 on the file of the District Munsif 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 parties as regards the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.