KALIAMURTHY Vs. A SHERAFUNNISA

JUDGEMENT

(1.) The second defendant is the appellant.

(2.) The first respondent herein filed the suit for the relief of declaration that she is the absolute owner of 'A' schedule property, as per the oral gift deed, dated 04.08.2004, and for recovery of possession of 'B' and 'C' schedule properties from the appellant and the second respondent herein and for injunction.

(3.) The Trial Court dismissed the suit and the First Appellate Court reversed the findings of the Trial Court and allowed the Appeal. Hence, the Second Appeal is filed by the second defendant in the suit.