VASANTHI Vs. VENUGOPAL DIED

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree passed by the learned Subordinate Judge, Cuddalore, in O.S. No. 172 of 1987, dated 28.4.1989, the plaintiff has filed the above appeal.

(2.) THE facts leading to the filing of this appeal are as follows:

(3.) IN that proceedings, the respondent/defendant questioned the title of the appellant/plaintiff and claims that he entered with an agreement with the father of the vendors of the appellant/plaintiff. Therefore, finding no other alternative except to file a civil suit, accordingly, the appellant/plaintiff filed a suit against the respondent/defendant seeking the above stated relief.