R.THANGARAJU (DIED) Vs. A.DEVAMURTHY

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 09.02.2005 passed in A.S.No.54 of 2004 on the file of the District Sessions Court, Fast Track Court, Kallakuruchi, reversing the judgment and decree dated 17.10.2001 passed in O.S.No.137 of 1995 on the file of the Principal District Munsif Court, Kallakuruchi.

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

(3.) Suit for declaration and possession.