V K RAMANATHAN Vs. JAYALAKSHMI

JUDGEMENT

(1.) THIS Second Appeal is filed against the judgment and decree of the Subordinate judge-s Court, Namakkal made in AS.No,47 of 2005 dated 22.12.2005 confirming the judgment and decree of the Principal District Munsif-s Court, Namakkal, made in O.S.No.171 of 2004 dated 11.8.2004.)1. THIS Second Appeal is focused by the LRs. of the original third defendant/V.K. Ramanathan, animadverting upon the judgment and decree dated 22.12.2005 passed in A.S. No,47 of 2005 by the Subordinate Judge, Namakkal, confirming the judgment and decree of the Trial Courts namely, Principal District Munsif's Court, Namakkal, in O.S. No.171 of 2004. For convenience sake, the parties are referred to hereunder according to their litigative status before the Trial Court.

(2.) A summation and summarization of relevant facts which are absolutely necessary and germane for the disposal of this Second Appeal would run thus:The plaintiff/first respondent filed the Suit as against the defendants for declaration, recovery of possession and mandatory injunction. The defendants entered appearance and D3 filed the written statement resisting the Suit.

(3.) HEARD both sides.