CHINNAMMAL Vs. P.N.NATARAJAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 12.04.2005 passed in A.S.No.16 of 2004 on the file of the II Additional Subordinate Court, Coimbatore, reversing the judgment and decree dated 12.04.2004 passed in O.S.No.575 of 2001 on the file of the II Additional District Munsif Court, Coimbatore.

(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.