KRISHNAMOORTHY Vs. AYYAM PERUMAL KOUNDER (DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.03.2001, passed in A.S.No.62/96, on the file of the Sub Court, Panruti, confirming the judgment and the decree dated 30.01.95, passed in O.S.No. 449/90, on the file of the District Munsif Court.

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

(3.) Suit for declaration and possession.