ARUNACHALAM AND OTHERS Vs. VISWANATHAN AND OTHERS

JUDGEMENT

(1.) Aggrieved over the decree and judgment of the First Appellate Court reversing the decree and judgment of the trial court the Defendants are filed the present Second Appeal.

(2.) The brief facts leading to file this Second Appeal is as under:

(3.) The Second Defendant in his written statement contended that there is no property in "E" schedule property and boundaries also not given in the "E" schedule property. Originally, one Paramachi Ammal wife fo Chinnathu Gounder, the grand mother of the defendant was given a property in settlement deed dated 25.05.1925. In the above settlement 17 cents with specific boundaries in S.No.59/1 out of 1.10 acres was given to her. This Defendant and other Defendants are in exclusive possession and enjoyment of the above property.