DAVID Vs. SOWRIMANI

JUDGEMENT

(1.) This Memorandum of Second Appeal has been directed against the judgment and decree dated 27.6.2002 and made in A.S.No.7 of 1996 on the file of the learned Subordinate Judge, Dharmapuri, confirming the judgment and decree of the Trial Court, dated 30.1.1996 and made in O.S.No.22 of 1989 on the file of the learned District Munsif, Harur.

(2.) The first defendant in the suit is the appellant herein whereas the respondent is the plaintiff. The respondent/plaintiff appears to have filed the suit in O.S.No.22 of 1989 on the file of the learned District Munsif, Harur as against the appellant/first defendant and Divyan, seeking the relief of declaration and recovery of possession.

(3.) The suit was resisted by the appellant/first defendant. Ultimately, the Trial Court had proceeded to decree the suit in part with a finding that the respondent/plaintiff is entitled to half share in the land comprised in Survey No.4/9, measuring 4 acres 50 cents and also declared that she is entitled to 0.64 cents in the land comprised in Survey No.4/3. Two months time was given to surrender the possession.