ELUMALAI(DIED) Vs. SAMINATHAN

JUDGEMENT

(1.) The Second Appeal arises against the reversing judgment and decree in A.S.No.67 of 2002 on the file of the Principal District Judge, Tiruvannamalai, in and by which the judgment and decree in O.S.No.2 of 2001 in the file of the Additional District Munsif No.I, Tiruvannamalai, was set aside. The appeal arise from a suit for declaration and injunction in respect of two items of the suit property, the defendant is the appellant before this court. The parties are described in the same array as in the suit. The dispute is with reference to the 2nd item of the suit property. The parties are referred to in the same array as in the suit.

(2.) The plaintiffs Case is as follows :-

(3.) The defendants Case is as follows :-