PANAPPAKKAM TOWN PANCHAYAT Vs. MANOHARAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the the Judgement and Decree dated 31.12.2004 passed in A.S.No.36 of 2002 on the file of the Additional District and Sessions Jude, Fast Track Court No.II, Ranipet, Vellore District, reversing the Judgment and Decree dated 30.11.1993 passed in O.S.No.358 of 1986 on the file of the District Munsif Court, Arakkonam.

(2.) For the sake of convenience, the parties are referred to as per their rankings in the trial Court.

(3.) The defendant in O.S.No.358 of 1986 is the appellant in the second appeal.