KANNAN Vs. V S PANDURANGAM

JUDGEMENT

(1.) These appeals are directed against the impugned judgment of the Madras High Court dated 17.8.2000 in Second Appeal Nos. 1601-04/1986.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The respondent in these appeals, Pandurangan filed a suit being Original Suit No. 807 of 1982 (OS No. 135 of 1982 at Cuddalore) which was decreed on 20.8.1984 by the trial court. In that suit the plaintiff alleged that he is the owner of the property in question, and he prayed for declaration of his title and for a decree of possession against the defendant.