KANCHEEPURAM GANDHI ROAD Vs. BABU

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff in the suit as against the judgement and decree dated 9.3.2005 passed by the Subordinate Judge, Kancheepuram, in A.S.No60 of 2002 reversing the judgement and decree dated 20.2.2002 passed by the Principal District Munsif, Kancheepuram, in O.S.No.463 of 1999, which was one eviction.

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

(3.) BEING aggrieved by and dissatisfied with the judgement and decree of the first appellate Court, this second appeal has been filed by the plaintiff on various grounds.