DAYALAN Vs. NATESAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 28.04.2018 passed in A.S.No.46 of 2006 on the file of the Additional Subordinate Court, Tiruvannamalai, confirming the Judgment and Decree dated 27.02.2006 passed in O.S.No.58 of 2001 on the file of the Additional District Munsif Court, Tiruvannamalai.

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

(3.) The suit has come to be laid by the plaintiff seeking for the reliefs of recovery of possession by way of a mandatory injunction, future mense profits and also for direction.