PRABHAKAR @ BABUJI Vs. K. MARGABANDHU

JUDGEMENT

(1.) Aggrieved over the judgment and decree of the trial Court granting declaration, recovery of possession and damages, the defendant has preferred the instant appeal. Similarly, dissatisfied with the amount awarded towards damages, the plaintiffs have preferred the instant Cross objection.

(2.) For the sake of convenience, the parties are referred to, as per their ranking before the trial Court.

(3.) The plaintiff filed a suit in O.S.No.108 of 2011, before the learned Principal District Judge, Thiruvallur, for recovery of possession and for damages with costs.