L.KANDASAMI Vs. CHANDRAMMAL

JUDGEMENT

(1.) The appellant is the plaintiff in O.S.No.100 of 1994 on the file of the Additional District Munsif, Vellore and respondent in A.S.No.28 of 2008 on the file of the Subordinate Judge, Vellore.

(2.) The parties are referred to as per their ranking in the original suit and at appropriate places, their ranks in the present appeal would also be indicated, if necessary.

(3.) The appellant/plaintiff filed the above suit for declaration of his title to the suit property and also for recovery of possession from the respondents/ defendants.