ELANGO Vs. POONGODI

JUDGEMENT

(1.) ELANGO, the appellant herein, is the defendant in the suit.

(2.) THE / plaintiffs filed a suit against the appellant for the relief of declaration of title and permanent injunction in respect of the suit property of an extent of 15 cents challenging the exchange deed dated 23.12.1988 executed by the plaintiffs, mother and brother in favour of the / defendant. THE trial court dismissed the suit. However, the lower appellate court, in the appeal filed by the plaintiffs, set aside the decree of the trial court and allowed the appeal, thereby decreed the suit. Hence, this second appeal by the defendant.

(3.) MR.Valliappan, the counsel for the appellant, would argue at length.