T. Ravindran, J. - (1.) Challenge in this second appeal is made to the Judgement and Decree dated 07.01.2005 passed in A.S.No.126 of 2003 on the file of the Additional District and Special Court for EC Act cases, Salem, reversing the judgement and decree dated 05.02.2003 passed in O.S.No.29 of 2001 on the file of the Subordinate Court, Sankari, Salem District.
(2.) The second appeal has been admitted on the following substantial question of law: " In the face of Ex.B4 a registered instrument, in and by which the plaintiff had released all his rights in the property forming the subject matter of the suit for partition in favour of defendants 3 and 4, has not the Appellate Court committed an error of law in ignoring a nonexistent ground in law to reverse the judgment of the trial Court?"
(3.) Considering the scope of the issues involved in the second appeal 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.;