R.SORNAMONI Vs. THANKALAKSHMI

JUDGEMENT

(1.) The above unsuccessful plaintiff in both the Courts below is the appellant before this Court. The parties are referred in the same litigative status as in the trial Court. It is necessary to briefly allude the facts of the case for fully appreciating the issue on hand.

(2.) The plaintiff had filed a suit in O.S.No.766 of 1997 before the learned I Additional District Munsif, Nagercoil to declare the plaintiff's right, title and possession over the suit property and for recovery of suit schedule property with future mesne profits at the rate of Rs.20,000/- (Rupees Twenty Thousand only). The suit schedule property has described as follows:-

(3.) The case of the plaintiff in brief is as follows:-