CHELLAM Vs. RAJAMANICKAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 29.6.2000 passed in A.S.No.11/98 on the file of the Principal Subordinate Court, Virudhachalam, reversing the judgment and decree dated 08.12.97 passed in O.S. No.38/96 on the file of the District Munsif Cum Judicial Magistrate, Thittakudi

(2.) Parties are referred to as per their rankings in the trial Court

(3.) Suit for declaration, permanent injunction or in the alternative for possession and mesne profits.