RAJAMMAL Vs. SWAMIKANNU

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 24.10.2002, passed in A.S.No.221 of 2002, on the file of the Principal District Court, Namakkal, confirming the judgment and decree dated 11.07.1997, passed in O.S. No.478 of 1995, on the file of the Additional District Munsif Court, Namakkal.

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

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