PITCHAMMAL Vs. MEENATCHIAMMAL

JUDGEMENT

(1.) The plaintiff is the appellant.

(2.) The plaintiff filed O.S.No.366 of 1978 before the Principal District Munsif Court, Ambasamudram for declaration of title and permanent injunction over the second item of the suit schedule property. The suit was decreed in entirety by the trial Court. The defendant filed A.S.No.11 of 1992 before the Sub Court, Ambasamudram. The learned Subordinate Judge confirmed the judgment and decree of the trial Court with regard to the first item, but reversed the judgment and decree of the trial Court with regard to the second item of the suit schedule properties. As against the same, the plaintiff has filed the present second appeal.

(3.) The contention of the plaintiff as regards the second schedule property is as follows: