T SUBBIAH VANNIAR Vs. P VEDARATHINAM

JUDGEMENT

(1.) THE appellant herein/plaintiff has filed the suit in OS.No.582/1994 against the respondents herein/ defendants to pass a judgement and decree in favour of the plaintiff, (a) directing the defendants to put the plaintiff in possession of the suit property, (b) directing the defendants to pay costs of the suit and (c) directing the defendants to pay future mesne profits from the date of the suit to the date of delivery.

(2.) THE case of the Plaintiff as set out in the plaint is as follows:-

(3.) ON consideration of the oral as well as the documentary evidence, the Trial Court dismissed the suit and the appeal filed as against the same filed by the Plaintiff was also dismissed, confirming the Judgement and Decree of the Trial Court. As against the same, this Second Appeal has been filed.