KUMARI AMMAL Vs. KOKILAMBAL

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 31.07.2001 passed in A.S.No.59 of 2000 on the file of the Principal District Court, Chengalpattu reversing the judgment and decree dated 07.01.2000 passed in O.S.No.33 of 1988 on the file of the Subordinate Court, Kancheepuram.

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

(3.) Suit for declaration, possession and permanent injunction.