T SELVAM Vs. V THAMIZHARASI

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 08.10.2012 passed in A.S.No.17 of 2012 on the file of the Subordinate Court, Mannargudi, confirming the judgment and decree dated 23.04.2004 passed in O.S.No.85 of 2004 on the file of the District Munsif Court, Mannargudi.

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

(3.) Suit for declaration, possession and mesne profits.