SIVAKUMAR Vs. ARASU RATHINAM

JUDGEMENT

(1.) Aggrieved over the judgment of the first Appellate Court, reversing the finding of the Trial Court, the present Second Appeal is filed.

(2.) The suit has been filed for declaration and for recovery of possession and also for mesne profits.

(3.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.