LINGASAMY GOUNDER Vs. S PALANISAMY GOUNDER

JUDGEMENT

(1.) The Second Appeal arises from the suit for declaration of title and permanent injunction filed by one Palanisamy Gounder against Lingasamy Gounder (Appellant herein) and one Valliyathal. Exs.A-1 to A-4 are the core documents relied by the plaintiff. The first defendant, who is the appellant herein contested the suit while, the second defendant Valliammal remained exparte. The Trial Court accepted the partition deed Ex.A-1 and sale deed Ex A-2. Doubted the veracity and validity of Exs.A-3 and Ex A-4. Thus, partly allowed the suit in respect of properties covered under Exs.A-1 and A-2 alone.

(2.) Aggrieved over the dismissal portion of the property covered under the sale deeds Ex A-3 and A-4, the plaintiff preferred first appeal and the same was allowed. Hence, this second appeal is laid by the first defendant against the judgment and decree of the first appellate court, reversing the judgment passed by the trial Court regarding the disallowed portion.

(3.) For convenience sake, parties are described as per their description and ranking in the plaint.