LAWS(MAD)-2024-3-612

S. SELVALINGAM Vs. S. BHARADALINGAME

Decided On March 28, 2024
S. Selvalingam Appellant
V/S
S. Bharadalingame Respondents

JUDGEMENT

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

(2.) The parties are described as per their litigative status before the trial Court.

(3.) The brief facts that are necessary for deciding the Second Appeal are as follows: