KASIAMMAL Vs. KONNERI DIED

JUDGEMENT

(1.) THE Appellant/Defendant has filed the present Second Appeal before this Court as against the Judgment and Decree dated 29.02.1996 in A.S.No.72 of 1994 passed by the Learned Principal District Judge, Villupuram.

(2.) THE First Appellate Court viz., the Learned Principal District Judge, Villupuram, while passing the Judgment in A.S.No.72 of 1994 has among other things observed that " in view of the fact that Ex.B.1 Settlement Deed, dated 24.08.1987 is an invalid one and on that basis the obtaining of Exs.B.3 to B.6 by the Appellant/Defendant will not be useful to establish that the suit property belonged to the Appellant/Defendant and has further held that on the basis of the Settlement Deed, the Appellant/Defendant cannot derive any right over the suit property and upheld the decision of the trial Court that the Respondent/Plaintiff is entitled to claim the relief of declaration in respect of the suit property and also the relief of permanent injunction and dismissed the Appeal, with costs."

(3.) FEELING aggrieved against the Judgment and Decree of the trial Court viz., the Learned Additional District Munsif, Kallakurichi, in O.S.No.556 of 1988, dated 29.10.1993, the Appellant/Defendant has preferred the First Appeal A.S.No.72 of 1994 on the file of the Learned Principal District Judge, Villupuram.