GIRIJA Vs. ARUMUGAM

JUDGEMENT

(1.) The present second appeal has been filed by the plaintiff as against the judgment and decree passed by the learned Principal Subordinate Court, Mayiladuthurai, in A.S. No.175 of 2004, dated 28.06.2005, reversing the judgment and decree passed by the by the learned Additional District Munsif, Mayiladuthurai, in O.S.No.278 of 2000, dated 15.04.2004.

(2.) Brief facts leading to the filing of the second appeal are given as under:-

(3.) The defendant, by filing a written statement, has taken a specific stand that the plaintiff is not entitled to enjoy the right of ingress and egress into the ABCD portion, as it was already sold to the defendant by way of registered sale deed dated 24.11.1999.