R.SELVARAJ Vs. KRISHNAMMAL

JUDGEMENT

(1.) This Appeal Suit is directed against the judgment and decree, dtd. 17/6/2022 passed in O.S.No.156 of 2017 on the file of the learned III Additional District Judge, Tirunelveli.

(2.) The appellant is the plaintiff in O.S.No.156 of 2017 on the file of the learned III Additional District Judge, Tirunelveli. The 1st respondent is the defendant in that suit. After filing this appeal, the 2nd respondent has been impleaded.

(3.) The appellant/plaintiff has filed the suit for declaration that the appellant/plaintiff is the absolute owner of the suit properties as the 1st item was purchased out of his own income in the name 1st respondent/defendant as name lender and as the 2 & 3 item properties were constructed from out of income of the plaintiff and consequential permanent injunction against the defendant.