K THIRUNAVUKKARASU Vs. LOGANATHAN (DECEASED)

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 30.01.2004 passed in A.S.No.81 of 2003 on the file of the Principal Subordinate Court, Chengalpattu, confirming the Judgment and Decree dated 20.06.2003 passed in O.S.No.193 of 1990 on the file of the District Munsif Court, Chengalpattu.

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

(3.) Suit for Declaration, Possession and Permanent Injunction.