S. KARUPPIAH Vs. MUTHAPARANAM

JUDGEMENT

(1.) THIS second appeal is focussed as against judgment and decree dated 31.08.1998 in A.S.No.17 of 1997 on the file of the learned First Additional Subordinate Judge, Madurai reversing the judgment and decree dated 20.06.1996 in O.S.No.451 of 1991 on the file of the learned District Munsif, Melur.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) NIGGARD and bereft of details, the case of the plaintiff as stood exposited from the records could be portrayed thus: The plaintiff purchased as per Ex.A -1, the sale deed dated 07.03.1973, an extent of 10 cents of land in Survey No.284/1B from on Saraswathi Bai, who earlier purchased the said property from on Chellasamy Ambalam vide Ex.A -2, sale deed dated 11.07.1971. According to the plaintiff, she has been in possession and enjoyment of the same and the defendants herein without any manner of right attempted to trespass into the said property which necessitated the plaintiff to file the suit.