NANDAGOPAL Vs. P RAMALINGAM

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 31.12.2004 passed in A.S.No.20 of 2004 on the file of the I Additional Subordinate Court, Villupuram, reversing the judgment and decree dated 04.04.2003 passed in O.S.No.127 of 2001 on the file of the II Additional District Munsif Court, Thirukovilur.

(2.) The parties are referred to as per the rankings in the trial court.

(3.) Suit for declaration, possession and recovery of arrears of rent and mense profits.