V.KARUNANIDHI Vs. A.MEENAMBAL

JUDGEMENT

(1.) This second appeal has been filed by the appellant / 2nd plaintiff in the suit, against the judgment and decree, dated 14.03.2001, passed in A.S.No.113 of 2000 by the Principal District Court, Thanjavur, reversing the judgment and decree, dated 06.06.2000, passed in O.S.No.755 of 1988 by the District Munsif Court, Thanjavur.

(2.) The deceased father of the appellant as plaintiff had instituted O.S.No.755 of 1988 on the file of the Trial Court for the reliefs of declaration, mandatory injunction and for damages in respect of the suit property, wherein the present respondent has been shown as sole defendant.

(3.) For better appreciation and understanding, the parties are referred to as per their ranking in the suit.