SUNDARI Vs. UTPAL N SHAH

JUDGEMENT

(1.) Challenge in this second appeal is made by the defendant against the judgment and decree dated 27.09.2007 made in A.S.No.43 of 2007 on the file of the Sub Court, Udhagamandalam, confirming the judgment and decree dated 09.03.2007 made in O.S.No.90 of 1999 on the file of the District Munsif Court at Coonoor.

(2.) The second appeal has been admitted and the following substantial questions of law are formulated for consideration in this second appeal.

(3.) The suit has been laid by the plaintiff for possession and damages.