MURUGESAN ALIAS CHINNAPPA Vs. SAROJA AMMAL

JUDGEMENT

(1.) THIS second appeal is filed by the plaintiff, inveighing the judgement and decree dated 30.1.2006 passed by the Principal Sub-Court, Tindivanam, in A.S.No.67 of 2004 confirming the judgement and decree dated 16.3.2004 passed by the District Munsif Court, Tindivanam, in O.S.No.138 of 1997, which was filed for declaration and recovery of possession.

(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.) WHILE admitting the second appeal, my learned predecessor framed the following substantial question of law: