SARADHA AMMAL Vs. J.SRIDHAR

JUDGEMENT

(1.) This Second Appeal is filed challenging the judgment and decree of learned Subordinate Judge, Kancheepuram, in A.S.No.14 of 2013 dtd. 31/8/2018 reversing the judgment and decree of the learned District Munsif-cum-Judicial Magistrate, Sriperumbudur in O.S.No.1062 of 2008 dtd. 21/12/2012.

(2.) Respondent filed the suit for declaration of his title to 'B' schedule property and for recovery of possession from the appellants and for costs.

(3.) The case of the respondent, as seen from the plaint, in brief is as follows:-