PERUR BRANCH POST & TELEGRAPH OFFICE Vs. IYYAMMAL

JUDGEMENT

(1.) The defeated defendant is the appellant herein.

(2.) The respondent/plaintiff filed a suit in O.S.No.1043/96 on the file of the II Additional District Munsif, Coimbatore, dated 13.01.1999 seeking a declaration that she is the owner of the lost Indira Vikas Patra IVP (in short IVP) and for Mandatory Injunction directing the defendant Post office to encash the Patra and restraining the defendant from disbursing any amount to any other person in respect of the suit Indira Vikas Patra. The suit was dismissed. On appeal, the learned Additional District Judge has allowed and decreed the suit and hence the appeal by the defendant.

(3.) The brief facts leading to the filing of the above Second Appeal are as under:-