K SAMUNDI GOUNDER Vs. SAMARAJ

JUDGEMENT

(1.) This Second appeal is focused by the legal heirs of the original plaintiff animadverting upon the judgment and decree dated 29.1.2004 passed by the Addl. District Judge, (Fast Track Court), Tirupattur, confirming the judgment and decree dated 29.10.1997 passed by the District Munsif Court, Tirupattur, in O.S. No. 1003 of 1985, which was one for declaration and permanent injunction concerning the suit property. The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) Compendiously and concisely the germane facts absolutely necessary for the disposal of this second appeal would run thus:

(3.) Being aggrieved by and dissatisfied with the judgments and decrees of both the Courts below, the plaintiff preferred this appeal on various grounds and also suggesting the various substantial questions of law.