KUMAR Vs. VEDAGIRI

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.09.2003 passed in A.S.No.133 of 2002 on the file of the Principal District Court, Chengalpet, confirming the Judgment and Decree dated 04.10.2002 passed in O.S.No.142 of 1997 on the file of the Additional Subordinate Court, Chengalpet.

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

(3.) Suit for Declaration, Possession, Past and future mesne profits.