N MANI Vs. BABYAMMAL

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and decree dated 30.10.2015 passed in A.S.No.3 of 2015 on the file of the II Additional District and Sessions Court, Vellore at Ranipet, confirming the judgment and decree dated 19.12.2014 passed in O.S.No.36 of 2006 on the file of the Subordinate Court, Ranipet.

(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.