SEETHAMMAL Vs. MATHAMMAL AND OTHERS

JUDGEMENT

(1.) The review petition is directed against the judgment and decree dated 01.12.2016 passed in S.A.No.474 of 2011.

(2.) Second appeal No.474 of 2011 is directed against the judgment and decree of the Court of Subordinate Court, Dharmapuri, in A.S.No.44/2008 dated 19.11.2010 reversing the judgment and decree dated 04.04.2007, passed in O.S. No.144 of 1996, on the file of the District Munsif Court, Palacode.

(3.) The suit has been laid by the review petitioner/plaintiff for the reliefs of declaration, permanent injunction and possession.