LODD SURENDRADAS Vs. PONVEDAMUTHU

JUDGEMENT

(1.) Challenge in this second appeal is directed against the judgment and decree dated 19.09.2003 passed in in A.S.No.33 of 2003 on the file of the Additional District and Sessions Judge, Fast Track Court IV, Chennai, reversing the judgment and decree dated 12.11.2001 passed in O.S.No.5687 of 1996 on the file of the IV Assistant Judge, City Civil Court, Chennai.

(2.) The second appeal has been admitted on the following substantial questions of law.

(3.) The suit has been laid by the plaintiff for possession and damages.