T.Ravindran, J. - (1.) Challenge in this Second Appeal is made to the judgment and decree dated 19.01.2015 passed in A.S.No.58 of 2011 on the file of the Subordinate Court, Namakkal, reversing the judgment and decree dated 05.07.2011 passed in O.S.No.156 of 2007 on the file of the District Munsif cum Judicial Magistrate Court, Paramathy.
(2.) The Second Appeal has been admitted on the following substantial questions of law. (a) Whether Ex.A1 settlement deed is valid and binding on the plaintiff on the ground that small extent of property was settled and also Ex.A1 is a family arrangement between the members of the family? (b) Whether the suit for partition filed by the plaintiff is barred by limitation? (c)Whether the suit properties are the self acquired properties of the 1st defendant after the Hindu Succession Act 1956 came into force?
(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.;