RAJESWARI Vs. BHUVANESWARI

JUDGEMENT

(1.) The 1st Defendant is the Appellant before this Court. This Second Appeal is filed challenging the concurrent Judgment and Decree that has been passed against the 1st Defendant in a Suit O.S. No.366 of 2010 on the file of the I Additional District Munsif Court, Kallakurichi filed for declaring the Plaintiff's tile to the Suit property, to recover possession of the same and for damages from the date of the Suit till the date of handing over possession. The facts are briefly set out herein below and the parties are referred to in the same ranking as before the Trial Court.

(2.) The Suit property is an extent of 36 cents out of a total extent of 1.72 acres comprised in S.No.257/10, Vadathorasalur Village, Thiagadurgam, Kallakurichi. The Suit property is stated to be bounded on the east by a channel and the Plaintiff's land, South by a channel, north by Sukumar's land and west by Defendant's land.

(3.) Originally when the Suit was filed, the Suit property was described as comprised in S.No.257/10. Later, an amendment was brought about to amend the Survey Number as 257/10E, which was allowed.