ARULMIGU VEDARANYESWARASWAMY DEVASTHANAM Vs. A. IBRAHIM SAHIB

JUDGEMENT

(1.) Challenge in this second appeal is made by plaintiff against the judgment and decree dated 10.03.2011 passed in A.S.No.46 of 2010 on the file of the Sub Court, Nagapattinam, reversing the judgment and decree dated 11.11.2009 passed in O.S.No.87 of 2008 on the file of the District Munsif cum Judicial Magistrate, Vedaranyam.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal.

(3.) The suit has been laid by the plaintiff for arrears of rent and recovery of possession.