CHANDRAMMA Vs. KALAMMA

JUDGEMENT

(1.) The captioned second appeal is filed by the first defendant questioning the judgment and decree of the Appellate Court in decreeing the suit of the plaintiff thereby declaring that the plaintiff is the absolute owner and in possession of suit land and consequently, granting permanent injunction against the defendants.

(2.) For the sake of convenience, the parties are referred to as per their rank before the Trial Court.

(3.) It would be useful for this Court to cull out the family tree furnished by defendants' counsel, which is as under: