LAWS(MAD)-2018-3-1402

K NATARAJAN Vs. R RUKMANI

Decided On March 23, 2018
K NATARAJAN Appellant
V/S
R Rukmani Respondents

JUDGEMENT

(1.) This second appeal is directed against the Judgement and Decree dated 27.03.2001 passed in A.S.No.221 of 1999 on the file of the Principal District Court, Coimbatore, partly confirming the Judgment and Decree dated 07.09.1999 passed in O.S.No.649 of 1988 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 declaration and possession.