ARAVINDHARAJ ADHITHAN Vs. R PERUMAL

JUDGEMENT

(1.) This second appeal is filed by the Defendant, inveighing the judgment and decree dated 29.11.2008 passed by the Principal Subordinate Court, Chengalpattu, in A.S. No. 71 of 2008 confirming the judgment and decree dated 31.10.2007 passed by the District Munsif, Chebngalpattu, in O.S. No. 64 of 2006, which was filed for delivery of possession and damages.

(2.) The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) Compendiously and concisely, the relevant facts absolutely necessary and germane for the disposal of this second appeal would run thus: