MURUGESAN Vs. NARAYANAVADIVOO

JUDGEMENT

(1.) This Second Appeal has been filed challenging the concurrent findings of the Courts below. The parties are described as per the litigative status in the suit. The plaintiff in the suit is the appellant herein. The suit in O.S.No.821 of 2009 was filed on the file of the Principal District Munsif Court, Nagercoil, against the respondent / defendant seeking for the relief of declaration of title, recovery of possession, future mesne profits and for permanent injunction. The suit schedule property is the house site having an extent of 2.333 cents out of 7 cents in S.No.1639, Iravipudur Village, Agastheeswaram Taluk, Kanyakumari District.

(2.) The case of the plaintiff as seen from the plaint are as follows:

(3.) However, as seen from the written statement filed by the defendant in the suit, her defence is as follows: