CHINNAMMAL Vs. MALLIKA

JUDGEMENT

(1.) This second appeal is focussed by the original Plaintiffs animadverting upon the judgment and decree dated 22.01.2008 passed in A.S. No. 20 of 2006 by the learned Subordinate Judge, Cheyyar, reversing the judgment and decree of the learned Additional District Munsif, Vandavasi in O.S. No. 374 of 1995. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus:

(3.) Challenging and impugning the judgment and decree of the first appellate Court, the Plaintiffs 2, 3 and 4 as Appellants filed this Second Appeal on various grounds inter alia to the effect that the appellate Court reversed the reasoned findings of the trial Court and simply took it for granted that the exchange deed conferred absolute right over D1's husband-Mannar Pillai; and whereby Mannar Pillai acquired as though prescriptive title over the suit property and that the alienation made by Mannar Pillai in favor of the third parties could not be found fault with.