JAMBUKUMAR Vs. UZHAIKKUAM MAKKAL NALA ARAKKATTALAI

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 31.3.2006, made in A.S.No.57 of 2005, on the file of the II Additional Subordinate Court, Cuddalore, confirming the judgment and decree, dated 27.6.2005, made in O.S.No.57 of 2003, on the file of the Principal District Munsif Court, Cuddalore.

(2.) THE plaintiff in the suit, in O.S.No.57 of 2003, is the appellant in the present second appeal. THE defendant in the said suit is the respondent herein.

(3.) IT had also been stated that the plaintiff"s house is situated in a portion of the property on the eastern side of the suit T.S.No.1807 and T.S.No.1808, bearing door No.27. There are two sheds covering T.S.Nos.1807 and 1806, which had been rented out by the plaintiff to R.V.S. retreading company and the remaining portion is vacant.