R GOVINDARAJAN Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) This second appeal is directed against the Judgment and decree dated 09.04.2002 passed in A.S.No.22 of 2001 on the file of the Subordinate Court, Chidambaram, confirming the judgment and decree dated 31.10.2000 passed in O.S.No.18 of 1996 on the file of the District Munsif cum Judicial Magistrate Court, Paragipettai.

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

(3.) Suit for declaration, recovery of possession and mandatory injunction.