RAMAKRISHNAN (DECEASED) Vs. RAGHUPATHY

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 18.02.2003 passed in A.S.No.102 of 2000 on the file of the Principal Subordinate Court, Villupuram confirming the judgment and decree dated 29.08.2000 passed in in O.S.No.97 of 1996 on the file of the District Munsif Court, Villupuram .

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

(3.) Suit for declaration, possession and damages.