S G RAMALAKSHMI Vs. NELLAI MURASU PRIVATE LTD

JUDGEMENT

(1.) PLAINTIFF in O.S.No. 99 of 1990 on the file of District Munsif, Tirunelveli is the appellant.

(2.) SUIT filed by plaintiff was one for declaration and recovery of possession on the following allegations:

(3.) AGGRIEVED by the judgment of trial court, first defendant took the matter in A.S. 151 of 1996 on the file of Assistant Subordinate Judge, Tirunelveli. Lower appellate court after reappreciating evidence, came to the conclusion that the suit itself is misconceived and the burden is only on plaintiff to prove that there is forgery on impersonation in execution of Ex.B2. It also held that the suit is barred by limitation.