V. VIJAYALAKSHMI Vs. R. MALARVIZHI

JUDGEMENT

(1.) The present appeal suit is directed against the judgment and decree dated 19.08.2013 passed by the learned I Additional District and Sessions Judge, Vellore in O.S.No.25 of 2011.

(2.) The appellant in the appeal suit is the defendant in the suit and the respondent in the appeal suit is the plaintiff in the suit.

(3.) The respondent, who is the plaintiff in the original suit, instituted the suit for the relief of declaration of title, recovery of possession, for damages and for the use and occupation of the premises.