SANGILIRAJ Vs. CHINNAMUTHU

JUDGEMENT

(1.) This appeal is directed as against the judgment and decree dated 05.08.1998 passed in A. S. No.248 of 1997 on the file of the II Additional district Judge, Trichirapalli reversing the judgment and decree dated 30.06.1997 passed in O. S. No.2521 of 1991 on the file of the learned III Additional District munsif, Trichirapalli.

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

(3.) A re'sume' of the plaintiffs' case could broadly but briefly stated thus: the first plaintiff is the wife of the second plaintiff. The third defendant is the father of the second plaintiff and the defendant Nos.1 and 2. The defendant No.3 executed a registered settlement deed dated 28.06.1984, settling the suit property, which is a house, in favour of the second plaintiff and it was acted upon. The plaintiffs have been in possession and enjoyment of the suit property in their own right.