GEJALAKSHMI AMMAL Vs. ARULMIGU THARAKESWARA SWAMY TEMPLE

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 08.01.2003 passed in A.S.No.11 of 2002 on the file of the Principal District Court, Vellore, confirming the judgment and decree dated 20.02.2002 passed in O.S.No.503 of 1990 on the file of the Subordinate Court, Vellore.

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

(3.) Suit for recovery of possession and mesne profits.