A ANTHONY PUSHPAM AMMAL Vs. REV MOTHER SUPERIOR

JUDGEMENT

(1.) CHALLENGE in this second appeal is to the concurrent judgments passed in Original Suit No.533 of 1990 by the Principal District Munsif Court, Tuticorin and in Appeal Suit No.129 of 1993 by the Subordinate Court, Tuticorin.

(2.) THE deceased first plaintiff has instituted Original Suit No.533 of 1990 on the file of the trial Court for the reliefs of declaration and perpetual injunction, wherein the present respondents have been shown as defendants.

(3.) IN the written statement filed on the side of the second defendant it is stated that the first plaintiff has already sold the suit property and the same has been purchased by the Joseph Roche in favour of Leprosy Home and there is no merit in the suit and the same deserves dismissal.