ANNADURAI Vs. GANESAN

JUDGEMENT

(1.) This Second Appeal is focused as against the judgment and decree dtd. 7/4/2011 passed in A.S.No.91 of 2010 by the learned Principal Subordinate Judge, Mayiladuthurai, reversing the judgment and decree dtd. 22/2/2010 in O.S.No.373 of 2004 passed by the learned Principal District Munsif, Mayiladuthurai.

(2.) The suit is for recovery of possession, directing the defendant, to surrender possession of the entire suit properties.

(3.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.