NATESA CHETTIYAR CHARITABLE TRUST Vs. VELAYUTHAN

JUDGEMENT

(1.) This Second appeal is focussed animadverting upon the judgment and decree dated 26.12.2011 passed by the Additional District Court-cum-Fast Track Court, Ariyalur, in A.S. No. 163 of 2008 reversing the judgment and decree dated 17.11.2004 passed by the District Munsif Court, Jayankondam, in O.S. No. 46 of 2000, which was one for recovery of possession. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely, the germane absolutely necessary for the disposal of this Second Appeal, would run thus:

(3.) Being aggrieved by and dissatisfied with the judgment and the decree of the first appellate court, this second appeal has been focussed on various grounds and suggesting the following substantial questions of law: