KALIAPPA GOUNDER Vs. M VELUSAMY

JUDGEMENT

(1.) In this Second Appeal, challenge is made to the judgment and Decree dated 26.03.2014 passed in A.S.No.10 of 2013 on the file of the Subordinate Court, Perundurai, reversing the judgment and decree dated 19.08.2013 passed in O.S.No.100 of 2008 on the file of District Munsif-cum-Judicial Magistrate, Perundurai.

(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.