JACOB NADAR Vs. KALAVATHY

JUDGEMENT

(1.) The plaintiff in a suit in O.S.No.304 of 1998 for declaration and recovery of possession is the appellant before this Court.

(2.) The above second appeal is filed challenging the judgment and decree passed in A.S.No.27 of 2011 on the file of the learned Subordinate Judge, Valliyoor, reversing the judgment and decree in O.S.No.304 of 1998 on the file of Principal District Munsif Court, Valliyoor, dated 04.08.2010.

(3.) The suit in O.S.No.304 of 1998 on the file of the Principal District Munsif Court, Valliyoor, is filed for the following reliefs: