VADAMALAI GOUNDER Vs. MURUGESAN

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dated 14.12.2000 made in A.S.No.2 of 2000 on the file of the I Additional Subordinate Court, Villupuram, reversing the judgment and decree dated 25.01.1999 made in O.S.No.572 of 1995 on the file of the II Additional District Munsif Court, Ulundurpet.

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

(3.) Suit for declaration, possession and mesne profits.