SARASWATHI AMMAL Vs. V. VADAMALAI RENGAPPAN

JUDGEMENT

(1.) This second appeal had been filed to set aside the judgment and decree dated 01.11.1996 in A.S. No.185 of 1995 on the file of the Principal District Court, Madurai reversing the judgment and decree dated 18.08.1995 in O.S. No.393 of 1993 on the file of the District Munsif Court, Madurai.

(2.) The defendant in O.S. No.393 of 1993 on the file of the District Munsif Court, Madurai, is the appellant herein.

(3.) O.S. No. 393 of 1993 had been filed by V. Vadamalai Rengappan against the defendant Saraswathi Ammal seeking a judgment and decree declaring that he is entitled to the suit property and seeking an order of permanent injunction restraining the defendant from interfering with his possession and enjoyment of the suit property and also for a direction to pay the costs of the suit.