KOLANCHIAMMAL Vs. RAMAR

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated dated 20.02.2002, passed in A.S.No.53 of 2001, on the file of the Principal Subordinate Court, Virudhachalam reversing the judgment and decree passed in O.S. No.1634 of 1993, on the file of the Additional District Munsif Court, Virudhachalam.

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

(3.) Suit for declaration and permanent injunction or in the alternative for possession.