P. DHANDAPANI Vs. MEENAMBAL

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dtd. 31/10/2017 passed in A.S.No.59 of 2014 on the file of the III Additional Subordinate Judge, Coimbatore, confirming the judgment and decree dtd. 25/3/2014 passed in O.S.No.1918 of 1992 on the file of the III Additional District Munsif, Coimbatore.

(2.) The unsuccessful defendant, who suffered concurrent findings before the Trial Court as well as the First Appellate Court in a suit for recovery of possession, is the appellant herein.

(3.) The parties are described as per their litigating status before the Trial Court.