S VIJAYARAGHAVAN Vs. NOORJAHAN

JUDGEMENT

(1.) THE second defendant in O.S.No.84 of 1994 on the file of the Subordinate Judge's Court, Pattukottai, is the appellant in the second appeal.

(2.) THE first respondent herein filed the suit for declaration of her title to the suit property, and for recovery of possession for Rs.12,250 towards past profits, on the following averments:

(3.) THE trial Court framed the necessary issues and on the oral and the documentary evidence accepted the case of the plaintiff and decreed the suit by judgment and decree, dated 18.3.1998. the second defendant appealed in A.S.No.75 of 1998. THE learned Principal District Judge, Thanjavur, dismissed the appeal by judgment and decree, dated 27.10.1999. It is as against this, the present second appeal has been filed.