THIRUGNANASAMBANDAMOORTHY Vs. SENTHAMARAI AMMAL

JUDGEMENT

(1.) The Second Appeal in S.A.No.795 of 1993 is filed against the concurrent finding of the Courts below, decreeing the suit filed for recovery of possession and for past profits.

(2.) The Second Appeal in S.A.(MD)No.447 of 2008 is filed as against the concurrent finding of the Courts below against the decree and judgment passed for granting partition.

(3.) The revision in C.R.P.(PD)(MD)No.1299 of 2016 is filed to strike off the interlocutory application filed in I.A.No.271 of 2011 in O.S.No.128 of 1981 on the file of the District Munsif Court, Thiruvaiyaru.