BACKIA LAKSHMI Vs. SUNMUGASUNDARAM

JUDGEMENT

(1.) The Judgment and Decree, dtd. 6/2/2019 passed in A.S.No.74 of 2016 by the Principal District Court, Tirunelveli, partly allowing the Judgment and Decree, dtd. 26/7/2016 passed in O.S.No.80 of 2010 by the Principal Sub Court, Sankarankovil, are being challenged in the present Second Appeal.

(2.) For the sake of convenience, the parties are referred to as, as described before the trial Court.

(3.) The appellant/plaintiff has instituted a suit in O.S.No.80 of 2010, on the file of the trial Court, for the relief of declaration and permanent injunction, wherein, the present respondents have been shown as defendants.