GANESAN Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) One J.Vijayalakshmi and S.Ganesan are neighbours. They are owners of adjacent properties. S.Ganesan's property lies on the Eastern side of Vijayalakshmi's property.

(2.) A small strip of lane admeasuring 134.75 square feet or thereabouts between these two properties is the subject matter of this litigation, which commenced almost two decades ago. To be precise this litigation commenced on 15.07.1999, when J.Vijayalakshmi filed a suit in O.S.No.287 of 2002 on the file of 'District Munsif's Court, Tirunelveli' (which shall herein after be referred to as 'Trial Court' for the sake of convenience and clarity), against S.Ganesan, his wife G.Kalavathi and S.Ganesan's brother S.Ravi, arraying them as defendants 1, 2 and 3 respectively.

(3.) Parties to this lis are referred to by their aforesaid ranks in the Trial Court for the sake of convenience and clarity. In other words, 'Vijayalakshmi', who is 'sole respondent' in this second appeal before this Court, is referred to as 'plaintiff'. 'Ganesan, G.Kalavathi and S.Ravi', who are 'appellants 1, 2 and 3' respectively before this Court are referred to as 'defendants' collectively and '1st defendant, 2nd defendant and 3rd defendant' respectively, whenever a reference is made individually.