S. KANNAN Vs. R. KESAVAN

JUDGEMENT

(1.) This Appeal Suit has been preferred by the unsuccessful defendant against the judgment and the decree, dtd. 7/2/2014, passed in O.S.No.52 of 2010 by the learned District Judge, Karaikal, thereby decreeing the suit as prayed for in favour of the plaintiff.

(2.) The defendant in the above suit is the appellant herein and the plaintiff is the respondent. The suit was one for declaration and recovery of possession.

(3.) For the sake of convenience, the parties will be hereinafter referred to as per their nomenclature before the trial Court.