VENKATARAJU Vs. KANTHAMMAL

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 12.09.2001 passed in A.S.No.6/97, on the file of the Subordinate Court, Hosur, confirming the judgment and decree dated 31.10.1994, passed in O.S.No.42/75, on the file of the District Munsif Court, Hosur.

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

(3.) Suit for declaration and possession or in the alternative for partition and mesne profits.