RANGAMMAL Vs. SUBBARAYA KOUNDER

JUDGEMENT

(1.) The second appeal arises out of the suit for declaration and injunction. The subject matter of the suit is 0.27 cents of land bearing S.No.602/6 of Ayyur Village, Villupuram District.

(2.) For the sake of convenience, the parties are described as per their rank and status shown in the original suit.

(3.) The litigative history of the suit property is as follows:-