G LAKSHMIPATHY Vs. P SURESH BABU

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 08.04.2014 passed in A.S.No.265 of 2013 on the file of XVII Additional Judge, City Civil Court, Chennai, reversing the judgment and decree dated 28.03.2013 passed in O.S.No.766 of 2012 on the file of the XVIII Assistant Judge, City Civil Court, Chennai.

(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.