K.S. KRISHNA CHETTY AND Vs. CHINNA PAPPAMMAL

JUDGEMENT

(1.) The defendant in O.S. No. 70 of 1982 on the file of the Sub Court, Krishnagiri is the appellant herein.

(2.) O.S. No. 70 of 1982 had been filed by the plaintiff Chinnapappammal, against the defendant K.S. Krishna Chetty, seeking a judgment and decree to declare her title to the suit property and also to restrain the defendant by an order of permanent injunction from trespassing or interfering with her peaceful possession and also to grant costs of the suit. By judgment dtd. 12/5/1987, the learned Sub Judge, Krishnagiri, decreed the suit.

(3.) The defendant then filed A.S. No. 68 of 1987 before the District Court, Dharmapuri at Krishnagiri. By judgment and decree dtd. 11/5/1994, the learned District Judge at Krishnagiri, confirmed the Judgment of the learned Sub Judge and dismissed the appeal.