ARIKRISHNAN Vs. ARUMUGHAM

JUDGEMENT

(1.) The defendant in O.S.No. 1003 of 1990 on the file of the Second Additional District Munsif Court, Tiruvannamalai, is the appellant herein.

(2.) O.S.No. 1003 of 1990 had been filed by the plaintiff Arumugham seeking a Judgment and Decree of declaration of title to the suit property and for delivery of possession and to determine the mense profits payable by the defendant from the date of the plaint till date of delivery of possession and also for costs of the suit.

(3.) By Judgment and Decree dated 09.03.2001, the suit was decreed. The defendant Arikrishnan filed A.S.No. 49 of 2001. By Judgment and Decree dated 22.03.2002, the Principal District Judge, Tiruvannamalai, dismissed the Appeal and confirmed the Judgment of the Trial Court. Challenging that Judgment, the defendant had filed the present Second Appeal.