(1.) This second appeal is filed by the plaintiff inveighing the judgement and decree dated 25.6.2008 passed by the Principal Subordinate Munsif, Coimbatore, in A.S. No. 21 of 2008 wherein and by which the judgment and decree dated 16.03.2007 recorded in O.S. No. 2088 of 2005 on the file of the I Additional District Munsif, Coimbatore, were reversed allowing the First Appeal at the instance of the defendant.
(2.) The plaintiff has filed the suit for grant of mandatory injunction direcrting the defendant to return the original sale deed dated 11.9.1990 standing in her name.
(3.) The facts leading to the filing of the suit are set out as under:-