SARASWATHI AMMAL Vs. ARUNACHALESWARER DEVASTHANAM

JUDGEMENT

(1.) Aggrieved over the judgment and decree dated 27.01.2009 passed in O.S.No.5262 of 1996 on the file of the VI Additional Judge, City Civil Court, Chennai, the defendants have come forward with this First Appeal.

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

(3.) Suit for possession, damages and mense profits.