RAJA MANICKAM Vs. ARULMIGHU RAJAGOPALASWAMI TEMPLE PUDUPALAYAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 30.06.2005 passed in A.S.No.4 of 2005 on the file of the I Additional Subordinate Court, Cuddalore reversing the judgment and decree dated 03.12.2004 passed in O.S.No.329 of 2001 on the file of the Principal District Munsif Court, Cuddalore.

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

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