SUBBIAH Vs. PARVATHY AMMAL

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the trial Court decreeing the suit for declaration and recovery of possession, this Second Appeal is filed.

(2.) The appellant is the defendant and the respondent is the plaintiff in the suit in O.S.No.231 of 1991 on the file of the Principal District Munsif Court, Ambasamudram.

(3.) The brief facts during the filing of the appeal are follows: