THIRUNAVUKKARASU PILLAI Vs. VARADARAJA PILLAI

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 27.03.2000 passed in A.S.No. 24 of 1999, on the file of the Additional Sub Court, Mayiladuthurai, confirming the judgment and decree dated 09.02.1999 passed in O.S.No.232 of 1995 on the file of the District Munsif Court, Sirkali.

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

(3.) Suit for recovery of possession and permanent injunction.