V S RANGASAMY Vs. S N SUBRAMANIAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 22. 12. 2000, passed in A. S. No. 72 of 1999, on the file of the Principal Sub-ordinate Court, Gobichettypalayam, reversing the judgment and decree dated 14. 9. 1999, passed in O. S. No. 335 of 1991, on the file of the District Munsif Court, Sathyamangalam.

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

(3.) Suit for declaration and permanent injunction in respect of the plaint A schedule property and declaration and recovery of possession in respect of the B schedule property.