VELUCHAMY Vs. THULASIAMMAL

JUDGEMENT

(1.) THE second appeal has been filed against the judgment and decree, dated 12.1.1996, made in A.S.No.164 of 1994, on the file of the II Additional District Court, Coimbatore, confirming the judgment and decree, dated 08.02.1994, made in O.S.No.1747 of 1986, on the file of the II Additional District Munsif Court, Coimbatore.

(2.) FOR the sake of convenience the parties in the appeal are referred to as they have been arrayed in the suit in O.S.No.1747 of 1986.

(3.) IN the written statement filed by the defendant it has been said that the property in Item I of the plaint schedule is in two different blocks. The first block measuring 3.83 acres is comprised in S.No.321/1B (3.77 acres) and 321/1A (66 cents) with a tiled residential house, bearing Door No.3/115, a cattle shed, a separate Well fitted with 75 HP electric motor and pump set in S.C.No.446. The second block lies on the north of the lands of Chinna Gounder with an extent measuring 3.04 acres comprised in S.Nos.335/1 and 334/2, with a common 1/3rd share in the Well situate on the south-eastern side fitted with 7.5 HP electric motor in the service connection No.127.