DEVAKI Vs. KANDASAMY

JUDGEMENT

(1.) Challenge in this second appeal, is made to the Judgement and Decree dated 12.08.2004 passed in A.S.No.38 of 2003 on the file of the Subordinate Court, Tiruvarur, reversing the Judgment and Decree dated 11.02.2003 passed in O.S.No.76 of 1996 on the file of the District Munsif-cum-Judicial Magistrate Court, Nannilam.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) Considering the scope of the issues between the parties in respect of the subject matter lying in a narrow compass, it is unnecessary to dwell into the facts of the case in detail.