S. M IRUDAYAM Vs. GNANIAH

JUDGEMENT

(1.) Aggrieved over the judgment of the First Appellate Court reversing the decree and judgment of the trial Court dismissing the suit for declaration and recovery of possession in O.S.611 of 1990, the present second appeal is filed.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts, leading to the filing of this Appeal Suit, are as follows:-