K KUPPURAJ Vs. N KRISHNAN (DIED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 15.10.2003, passed in A.S.No.8 of 2000, on the file of the Additional District Judge, Fast Track Court No.1, Chengalpet, partly confirming the judgment and decree dated 31.08.1999, passed in O.S.No.507 of 1990, on the file of the District Munsif Court, Chengalpet and resultantly, granting the decree of declaration and possession in respect of the suit property in favour of the plaintiff.

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

(3.) Suit for declaration, permanent injunction or in the alternative recovery of possession.