RAMALINGAM Vs. ARULMIGU PARAMANAYAKI MARIAMMAN TEMPLE

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 12.11.2003 passed in A.S.No.34/2002, on the file of the Sub ordinate Court, Tiruvarur, reversing the judgment and decree dated 27.09.2001, passed in O.S. No.51/1999, on the file of the District Munsif Court, Mannargudi.

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

(3.) Suit for recovery of possession, arrears of rent and future mesne profits.