KARUPPAN Vs. THIRUMALAI (DIED) & ORS.

JUDGEMENT

(1.) In this second appeal, the challenge is made to the Judgment and decree dated 07.11.2000 made in A.S. No. 2 of 1997 on the file of the Sub Court, Dharapuram, reversing the judgment and decree dated 20.11.1996 made in O.S. No. 215 of 1996 on the file of the District Munsif Court, Kangayam, by the plaintiff.

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

(3.) Suit for declaration and possession.