PONNAMMAL Vs. SELVI PONNAMMAL

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below, decreeing the suit for declaration and recovery of possession, the present Second Appeal has been filed.

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

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