ANANDAN Vs. KALIYAPERUMAL

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 12.09.2018 passed in A.S.No.113 of 2017 on the file of the Subordinate Court, Ulundurpet, confirming the judgment and decree dated 08.12.2011 passed in O.S.No.293 of 2009 on the file of the Principal District Munsif Court, Ulundurpet.

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

(3.) Suit for declaration and permanent injunction in respect of the plaint D schedule property.