MASILAMANI Vs. SATHASIVAM

JUDGEMENT

(1.) S.A. No. 796 of 2015 arises from O.S. No. 176 of 2010 on the file of the District Munsif Court, Harur.

(2.) O.S. No. 176 of 2010 had been filed by the plaintiff Masilamani represented by her Power Agent, Inbasekaran, her husband, against two defendants Sathasivam and his wife Vajjirammal seeking declaration of title with respect to the suit property and for recovery of possession and for mense profits.

(3.) The said suit, was partly decreed by judgment dated 07.02.2014 to the extent of declaration of title. Thereafter, the defendants filed A.S. No. 9 of 2014 before the Sub Court, Harur. The said Appeal was allowed by Judgment dated 10.07.2015. Consequently, the plaintiff has filed the present Second Appeal.