POOVARASAN Vs. MUNUSAMY KOUNDER

JUDGEMENT

(1.) Challenging the judgment and decree passed in A.S.No.67 of 2013 on the file of the Principal Subordinate Court, Tindivanam, setting aside the judgment and decree passed in O.S.No.401 of 2010 on the file of the Principal District Munsif Court, Tindivanam and remanding the matter to the trial Court for fresh consideration, the defendant has filed the above appeal.

(2.) The plaintiff filed the suit in O.S.No.401 of 2010 for declaration and mandatory injunction.

(3.) The defendant filed his written statement and contested the suit.