R K KRISHNAMMAL Vs. T K SUNDARAM

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 21.10.2002, passed in A.S.No.48 of 2001, on the file of the II Additional Subordinate Court, Coimbatore, confirming the judgment and decree passed in O.S.No.2197/1990, dated 27.02.2001, on the file of the Principal District Munsif Court, Coimbatore.

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

(3.) Suit for possession, arrears of rent and damages.