MINNALA Vs. VISALATCHIAMMAL

JUDGEMENT

(1.) In this second appeal, challenge is made to the judgment and decree dated 09.07.2002 passed in A.S.No.134 of 1998 on the file of the Additional District Judge, Fast Track Court -II, Kancheepuram confirming the decree and judgment dated 06.04.1998 passed in O.S.No.986 of 1993 on the file of the Additional District Munsif Court, Kancheepuram.

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

(3.) Suit for declaration and possession.