VELU Vs. KOUSALYA

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dtd. 7/4/2011 passed in A.S. No. 126 of 2010 on the file of the learned Principal District Judge, Villupuram.

(2.) The respondent in this appeal filed the suit in O.S. No. 97 of 2006 on the file of the learned Principal District Munsif, Ulundurpet, seeking the relief of declaration, declaring that the plaintiff, is the absolute owner of the suit schedule property and for consequential injunction. By judgment and decree dtd. 29/7/2009, the learned Principal District Munsif, Ulundurpet, partly allowed the suit, in respect to the 1st item of the suit schedule property.

(3.) Challenging the same, the plaintiff/respondent preferred an appeal in A.S. No. 126 of 2010, wherein the Principal District Court, Villupuram, by judgment and decree dtd. 7/4/2011, allowed the appeal and ultimately, the suit filed by the plaintiff was decreed in its entirety. Being dissatisfied with the said findings, the defendants 1 and 2 are before this Court with the present Second Appeal.