VELAAYUDAM Vs. SHENBAGARAJAN

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree passed in A.S.No.28 of 2014 on the file of the Principal District Court, Puducherry, confirming the judgment and decree passed in O.S.No.104 of 1993 on the file of the Additional Subordinate Court, Puducherry.

(2.) The plaintiff is the appellant and the respondent was the defendant in the suit. The plaintiff filed the suit in O.S.No.104 of 1993 for delivery of possession.

(3.) The brief case of the plaintiff is as follows: