THAMARAISELVI Vs. MARIAMMAL

JUDGEMENT

(1.) DISSATISFIED with the decree of the Courts below, the plaintiff has filed the above Second Appeal.

(2.) THE suit is for declaration and for recovery of possession of the same and for an injunction restraining the defendants from making any construction in the plaint schedule property. The plaint schedule property belongs to the plaintiff.

(3.) WHILE so, the purchaser of the property viz., Chinna Kuthalam, who is the father of the plaintiff herein settled the property on 27/1/2008 under Ex.A.4 in favour of the plaintiff. Based on the settlement deed, the plaintiff has filed the present suit.