CHINNAMMAL Vs. P. RAMAR

JUDGEMENT

(1.) The appellant is the plaintiff in OS. No. 588/2012 on the file of the Court of the I Additional District Munsif, Salem and she filed the said suit for declaration of her title in the suit property admeasuring to an extent of 1080 sq.ft., in R.S. No.15/4, Thadampatti Village, Salem Taluk and District with a consequential decree for permanent injunction restraining the defendant from interfering with her peaceful possession and enjoyment of the same and further to declare that the Sale Deed dated 28.08.1986 executed in favour of the defendant as null and void.

(2.) The Trial Court, after contest, has dismissed the suit with cost vide judgment and decree dated 26.11.2015. The plaintiff, aggrieved by the dismissal of the suit, filed an appeal in AS.No.20/2016, on the file of the Court of the Principal Subordinate Judge, Salem and vide impugned Judgment and Decree dated 16.06.2017, the Lower Appellate Court, has also dismissed the appeal with cost and challenging the legality of the same, the present Second Appeal is filed.

(3.) The facts leading to the filing of this Second Appeal, briefly narrated, are as follows:-