S.JEYAKUMAR Vs. N.NEELAKANTAN

JUDGEMENT

(1.) Challenge in this Second Appeal is made to the judgment and decree dated 11.09.2006 passed in A.S.No.452/05 on the file of the Additional District Court / Fast Track Court-II, Chennai, confirming the judgment and decree dated 18.10.2004 passed in O.S.No.8681/98 on the file of the XIV Assistant Judge, City Civil Court, Chennai.

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

(3.) Suit for possession and damages.