K.SATHYANARAYANAN Vs. M.SUNDARAPERUMAL

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 11.12.2012 passed in O.S.No.404 of 2007, on the file of the Additional District Court, Kancheepuram District at Chengalpattu, the plaintiffs have preferred the first appeal.

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

(3.) Suit for declaration and recovery of possession.