G DEVADASAN Vs. A SUNDARAPANDY DIED

JUDGEMENT

(1.) THIS Second Appeal is focussed as against the concurrent findings of both the Courts below vide judgments dated 13.09.1996 in A.S. No.36 of 1993 on the file of the learned Principal District Judge, Tuticorin, confirming the decree and judgment dated 18.11.1992 in O.S. No.352 of 1985 on the file of the learned District Munsif, Srivaikuntam.

(2.) THE parties for convenience sake, are referred to hereunder according to their litigative status before the Trial Court.

(3.) THE First Appellate Court confirmed the judgment of the Trial Court by giving a finding to the effect that the vendor of the plaintiff had tide and conveyed it as per Ex.A-3, in favour of the plaintiff to an extent of 8 1/6 cents of land on the southern portion of the entire extent of 20 cents of land which originally belonged to Maria Savari Muthu Nadar.