PADALEESWARAR DEVASTHANAM Vs. G.RAMESH

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 28.07.2005 passed in A.S.No.38 of 2005 on the file of the I Additional Subordinate Court, Cuddalore confirming the judgment and decree dated 28.04.2004 passed in O.S.No.234 of 2004 on the file of the Additional District Munsif Court, Cuddalore.

(2.) For the sake of convenience, the Parties are referred to as per their rankings in the trial Court.

(3.) Suit for arrears of rent, recovery of possession and for permanent injunction.