NAGAMUTHU Vs. JAYACHANDRAN

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and decree dated 09.11.1999 passed in A.S.No.176 of 1997 on the file of the Additional District Court, Villupuram District, Villupuram, (Sub Court, Villupuram A.S.No.139 of 1997) reversing the judgment and decree dated 29.07.1997 passed in O.S.No.139/1996 on the file of the Additional District Munsif Court, Villupuram.

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

(3.) Suit for declaration and possession or in the alternative for partition.