LAWS(MAD)-2020-1-558

MONIKANTAN NAIR Vs. SAROJINI AMMA

Decided On January 03, 2020
Monikantan Nair Appellant
V/S
SAROJINI AMMA Respondents

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Trial Court and the first Appellate Court, dismissing the suit filed by the appellant/plaintiff for declaration and injunction and also demarcation of plaint 'B' schedule property, the present Second Appeal has been filed.

(2.) While admitting the Second Appeal, the following substantial questions of law were framed for consideration:

(3.) The brief facts leading to the filing of the suit are as follows: