DHANALAKSHMI Vs. DEVAKI AMMAL

JUDGEMENT

(1.) This second appeal is focussed by the second plaintiff, inveighing the judgement and decree dated 31.3.2000 passed by the Subordinate Judge, Maduranthakam, Chengalpet District, reversing the judgement and decree dated 26.2.1999 passed by the Distict Munsif, Maduranthakam in O.S.No.122 of 1994, which was one for recovery of possession and for permanent injunction.

(2.) The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the germane facts, absolutely necessary for the disposal of this second appeal would run thus: