SAKUNTHALA Vs. PARVATHI

JUDGEMENT

(1.) THIS Second Appeal arises out of the concurrent findings of the Courts below decreeing Plaintiff's suit for Declaration and Permanent Injunction. Unsuccessful first Defendant is the Appellant.

(2.) SUIT property is 3 cents " Plot No.18 " S.No.159/3 [present S.No.159/20] originally belonged to Kesava Gounder. Plaintiff and Defendants 1,3 to 7 are sons and daughters of Kesava Gounder through first and second wife as noted below:-

(3.) SECOND Defendant Government filed written statement contending that the suit property was assigned to Kesava Gounder in his capacity as Ex-Serviceman and he had no right to gave the suit property and nobody has right over the property. Since the suit property is declared as Natham, Plaintiff is not entitled to the relief sought for.