SAKKUBAI Vs. RAJAKUMARI

JUDGEMENT

(1.) This Second Appeal is focused as against the judgment and decree dtd. 19/1/2000 passed in A.S.No.198 of 1993 by the learned Subordinate Judge, Ariyalur, reversing the judgment and decree dtd. 23/12/1992 in O.S.No.233 of 1990 passed by the learned District Munsif, Jayankondam.

(2.) The suit is for declaration, declaring that the plaintiff is the absolute owner of the suit schedule property and for permanent injunction, restraining the defendants in interfering with the plaintiff's peaceful possession of the suit property.

(3.) For the sake of convenience, hereinafter the parties are referred to, as per their litigative status before the trial Court.