RAMALINGA REDDY Vs. SUBBAMMAL

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 11.10.1993, made in A.S.No.16 of 1990, on the file of the Subordinate Court, Tiruvallur, confirming the judgment and decree, dated 6.2.1990, made in O.S.No,346 of 1983, on the file of the District Munsif Court, Tiruvallur.

(2.) THE defendants in the suit, in O.S.No,346 of 1983, are the appellants in the present second appeal. THE suit had been filed praying for the reliefs of declaration of the plaintiff's title in the suit properties and for a permanent injunction restraining the defendants and their men and agents from, in any manner, interfering with the plaintiff's possession and enjoyment of the plaintiff's properties.

(3.) THE written statement filed by the second defendant, under Order VIII Rule 1 of the Civil Procedure Code, 1908, has been adopted by the first defendant. In the written statement filed by the second defendant, the claim of the plaintiff that she is the owner of the suit properties and that she is in possession of the said properties had been denied.