K ARUMUGHAM Vs. M SARASWATHI

JUDGEMENT

(1.) THE appeal preferred against the judgment and decree dated 30.04.2003 in A.S.No.44 of 2001 on the file of the Additional Sub Judge, Tenkasi, confirming the judgment and decree passed in A.S.No.80 of 1996 of on the file of the Principal District Court, Tenaksi.

(2.) THE first defendant is the appellant. THE suit was filed for declaration, recovery of possession and for mesne profits.

(3.) BASED on the above brief averments, the learned Principal District Munsif, Tenkasi, framed triable issues and found that the property is the absolute property of the said Kali and he had executed the settlement deed in favour of the plaintiff and has decreed the suit. Aggrieved by which the first defendant has preferred an appeal in A.S.No.44 of 2001 before the Sub Court Tenakasi, and the learned Sub Judge also concurred to the findings of the Trial Court and has dismissed the appeal Aggrieved by which the first appellant has preferred the present appeal on various grounds.