PICHAI PILLAI Vs. GOVINDARAJAN

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 01.07.2015 passed in A.S.No.26 of 2014 on the file of the Additional District cum Sessions Court, Ariyalur, confirming the judgment and decree dated 26.02.2013 passed in O.S. No. 43 of 2010 on the file of the Principal District Munsif Court, Ariyalur.

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

(3.) Suit for possession and mesne profits.