SELVARAJ Vs. SOMASUNDARI

JUDGEMENT

(1.) This Second appeal is focussed by D3 animadverting upon the judgment and decree dated 3.11.2010 passed by the Subordinate Judge, Maduranthakam, in A.S. No. 5 of 2007, confirming the judgment and decree dated 29.4.2005 passed by the District Munsif Judge, Maduranthakam, in O.S. No. 82 of 1997, which was one for declaration and for delivery of possession. The epitome and the long and the short of the germane facts absolutely necessary for the disposal of this seconds appeal would run thus:

(2.) Per contra D2 filed the written statement challenging and impugning the averments in the plaint.

(3.) D3 filed the written statement denying and refuting, the averments/allegations in the plaint. The gist and kernel, the warp and woof of it would run thus: