V RAVI Vs. SAKUNTHALA AMMAL

JUDGEMENT

(1.) In this second second appeal, challenge is made to the Judgement and Decree dated 08.04.2014 passed in A.S.No.109 of 2011 on the file of the Sub-Court, Ranipet, Vellore District, reversing the Judgment and Decree dated 30.09.2011 passed in O.S.No.155 of 2007 on the file of the District Munsif cum Judicial Magistrate No.1, Walajapet.

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

(3.) Suit for possession.