SUNDARAMOORTHY Vs. JEYALAKSHMI

JUDGEMENT

(1.) THIS second appeal has been filed by the defendants 1 and 2, animadverting upon the judgement and decree dated 29. 10. 2004 passed by the learned Second Additional Subordinate Judge, Villupuram, in A. S. No. 143 of 2003, confirming the judgement and decree dated 24. 6. 2002 passed by the learned Additional District Munsif, Villupuram, in O. S. No. 205 of 1999. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus:

(3.) AFTER hearing for some time the arguments on both sides, this Court felt that with the consent of both sides, this matter could be disposed of finally by framing the following substantial question of law: "whether both the Courts below correctly understood the demarcation of the boundaries of the plaintiff's property as contemplated in Ex. A2 and rendered their judgements or whether there is any perversity in evaluating the evidence relating to the plaintiff's property?