SAMPOORNAM Vs. PALANIAMMAL

JUDGEMENT

(1.) Heard the learned counsel appearing on both the sides.

(2.) This appeal is filed against the Judgment and Decree passed in A.S.No.1 of 2013 dated 12.04.2013 on the file of the Principal District Court, Thiruchirappalli confirming the Judgment and Decree in O.S.No.320 of 2007 dated 20.11.2012 on the file of the I Additional Sub Court, Tiruchirappalli.

(3.) The appellant herein is the plaintiff and the respondents herein are the defendants in the suit. The appellant herein has filed a suit in O.S.No.320 of 2007 before the learned Sub Judge, Thiruchirappalli seeking for a prayer of declaration that the sale deeds dated 24.09.2003 and 31.10.2003 respectively are null and void and for permanent injunction. The trial Court dismissed the suit. Against the Judgment and Decree, the appellant filed an appeal in A.S.No.1 of 2013 before the learned Principal District Judge, Thiruchirappalli. The learned Principal District Judge dismissed the appeal by confirming the Judgment and Decree passed by the trial Court. Against the Judgment and Decree, the appellant has filed this present second appeal.