PONNUSAMY Vs. KASILINGAM

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 26.10.2009, made in A.S.No.86 of 2008, on the file of the Subordinate Court, Perambalur, confirming the judgment and decree, dated 28.11.2007, made in O.S.No.90 of 2000, on the file of the District Munsif Court, Perambalur.

(2.) THE defendant in the suit, in O.S.No.90 of 2000, is the appellant in the present second appeal. THE plaintiff in the said suit is the respondent herein.

(3.) THE plaintiff has been paying the kist in respect of the suit property and the UDR patta has also been issued in his name, for the fasli 1396. By the long possession and enjoyment, the plaintiff had also perfected title in respect of the suit property, by prescription. In the patta pass book issued for the suit property, the name of the plaintiff has been entered. THE plaintiff has been cultivating sugarcane, paddy and tapioca in the suit land. While so, the defendant, who is a stranger to the suit property started to interfere with the plaintiff's peaceful possession and enjoyment of the suit property. In such circumstances, the plaintiff had filed the suit, in O.S.No.90 of 2000, on the file of the District Munsif Court, Perambalur.