VIRUTHAMBAL Vs. SAMIKANNU (DIED)

JUDGEMENT

(1.) Both the second appeals are arising out of a common judgment and decree dated 11.06.1999, passed by the learned Additional District Judge, Thiruvannamalai, in A.S.Nos.17 and 18 of 1997 respectively, confirming the judgment and decree dated 29.11.1996 passed by the learned Second Additional District Munsif, Thiruvannamalai, in O.S.Nos.503 and 385 of 1983 respectively.

(2.) Viruthambal as plaintiff has filed the suit in O.S.No.385 of 1983 on the file of the learned Second Additional District Munsif Thiruvannamalai, for the reliefs of declaration and for permanent injunction. The learned Second Additional District Munsif, Thiruvannamalai, after considering the relevant points, has decreed the suit only in respect of declaration of half share in the suit property and negatived in respect of declaration half share and relief of injunction.

(3.) Aggrieved against the said disallowed portion of half share in the suit property, the plaintiff/Viruthambal has filed an appeal in A.S.No.18 of 1997.