V PARASURAMAN Vs. V ARIYAPUTHRI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 26.12.2002 passed in A.S.No.99 of 2002 on the file of the Additional District Judge, Fast Track Court No.II Dindivanam, confirming the judgment and decree dated 13.08.1997 passed in O.S.No.120 of 1995 on the file of the District Munsif Court, Vanur.

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

(3.) Suit for declaration, possession and mandatory injunction.