AMARAVATHY Vs. ISAKIMUTHI

JUDGEMENT

(1.) THIS second appeal has been directed against the concurrent Judgmnets and decrees passed in Original Suit No.529 of 1991 by the Second Additional District Munsif Court, Tirunelveli and in Appeal Suit No.76 of 1997 by the Principal District Court, Tirunelveli.

(2.) THE first respondent herein as plaintiff has instituted Original Suit No.529 of 1991 on the file of the trial Court for the reliefs of declaration and perpetual injunction, wherein the deceased appellant has been shown as sole defendant.

(3.) ON the basis of the divergent pleadings raised on either side, the trial Court has framed necessary issues and after analysing both the oral and documentary evidence has decreed the suit as prayed for. Against the Judgment and decree passed by the trial Court, the defendant as appellant has preferred Appeal Suit No.76 of 1997 on the file of the first appellate Court.