SIVAPRAKASAM Vs. ILANGOVAN

JUDGEMENT

(1.) The unsuccessful 1st defendant is the appellant. This Second Appeal is directed against the decree and judgment dated 19-10-2001 passed by the learned Principal Subordinate Judge, Mayiladuthurai, in A.S.No. 59 of 2001, whereby the decree and judgment dated 22.11.2000 passed by the learned District Munsif, Sirkali, in O.S.No.116 of 1996 were confirmed.

(2.) The 1st respondent herein is the plaintiff, who filed the suit in O.S.No.116 of 1996 on the file of District Munsif Court, Sirkali, against the appellant and respondents 2 and 3 herein as defendants 1 to 3, to hand over the possession of the suit property and also for future mesne profits.

(3.) The case of the plaintiff, as stated in the plaint, is as follows:-