KALEESWARAN Vs. S SIVASUBRAMANIAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 08.04.1996 passed in A.S.No.126 of 1995 on the file of the Principal Subordinate Court, Nagapattinam, confirming the judgment and decree dated 16.09.1994 passed in O.S.No.257 of 1993 on the file of the District Munsif Court, Nannilam.

(2.) The parties are referred to as per the rankings in the trial court.

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