KALYANASUNDARAM Vs. JAYARAMAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 23.04.2004 passed in A.S.No.46 of 2003 on the file of the Subordinate Court, Chidambaram, confirming the judgement and decree dated 13.11.2003 passed in O.S.No.402 of 1996 on the file of the District Munsif cum Judicial Magistrate Court, Parangipet.

(2.) The second appeal has been admitted on the following substantial question 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.