RAJMOHAN Vs. VENKATACHALA PADAYAACHI (DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the judgment and decree dated 01.07.1997 made in A.S. No.84 of 1994 on the file of the Sub Court, Cuddalore, confirming the judgment and decree dated 12.01.1994 made in O.S. No.774 of 1992 on the file of the Principal District Munsif Court, Cuddalore.

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

(3.) The suit has been laid by the plaintiff for declaration, possession and mesne profits