PANDI Vs. CHANDRA

JUDGEMENT

(1.) The present second appeal has been preferred by the legal heirs of the first defendant against the judgment and decree dtd. 20/10/2022 passed in AS.No.143 of 2019 on the file of the Sub Court, Melur, confirming the judgment and decree dtd. 26/11/2018 passed in OS.No.369 of 2011 on the file of the District Munsif Court, Melur.

(2.) The first defendant in the suit is the appellant herein and the plaintiff in the suit is the respondent herein. For the sake of convenience, the parties are referred to as the plaintiff and the first defendant as per the ranking in the suit.

(3.) The plaintiff has preferred the suit in O.S.No.369 of 2011 for declaration to declare that the first item of the suit property i.e., the portion marked as ABCD belongs to the plaintiff and the second item of the suit property marked as EFGH is a common pathway with the consequential permanent injunction.