SAROJA AMMAL Vs. M. DEENADAYALAN

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by the judgment and decree of the High Court of Judicature at Madras in a second appeal, reversing the concurrent judgments and decrees of both the Courts below and thereby dismissing her suit for declaration of title and injunction, the original plaintiff has come up with the above appeal.

(3.) We have heard Shri Jayanth Muth Raj, learned senior counsel for the appellant and Mr. Harshvir Pratap Sharma, learned senior counsel for the first respondent.