R PANKAJAM Vs. LAKSHMI AMMAL

JUDGEMENT

(1.) Heard Mr.G.Gomathi Sankar, learned counsel appearing for the appellant and Mr.A.Hariharan, learned counsel appearing for the respondent.

(2.) This appeal is filed to set aside the Judgment and Decree dated 28.06.2011 passed in A.S.No.204 of 2007 on the file of the Additional Sub Court, Dindigul confirming the judgment and decree dated 21.04.2007 passed in O.S.No.135 of 2006 on the file of the learned Principal District Munsif, Dindigul.

(3.) The respondent is the plaintiff and she filed a suit before the learned District Munsif, Dindigul for a prayer of declaration and mandatory injunction against the appellant herein. The contention of the respondent in the suit is that the respondent got married in the year 1954. The father of the respondent purchased the suit property on 29.08.1959 in the name of the respondent and hand over the same to her as Sethana property and the respondent was running a idly shop and from the amount given by her father and through the income she derived from the idly shop, she constructed a house in the suit property. The respondent enjoyed the property and was paying the tax receipts and EB connection and during the year 1997. The appellant was married in the year 1977 and she lived at Bangalore.