SHANMUGAM Vs. ELUMALAI GOUNDER

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree in A.S. No. 73 of 1994 on the file of Additional Sub Court, Tindivanam confirming the Judgment and Decree in O.S. No. 140 of 1988 on the file of District Munsif Court, Tindivanam.

(2.) The first defendant in the suit is the appellant in the above second appeal. The plaintiff is the first respondent and defendants 2 to 4 are the respondents 2 to 4 in the above second appeal.

(3.) The plaintiff filed the suit in O.S. No. 140 of 1988 on the file of District Munsif Court, Tindivanam for declaration and injunction.