D ARULDOSS Vs. C PALAYAM

JUDGEMENT

(1.) THE Appellant/Plaintiff (during his life time) has preferred this Second Appeal before this Court as against the Judgment and Decree dated 14.08.1996 in A.S.No.30 of 1994 on the file of the Subordinate Court, Thiruvallur.

(2.) DURING the pendency of Appeal, consequent to the death of the Appellant/Plaintiff (Deceased) his Legal heirs have been brought on record as Second and Third Appellants.

(3.) THE trial Court has framed in all three issues. On an appreciation of oral and documentary available evidence on record, the trial Court has come to the conclusion that the Appellant/Plaintiff (Deceased) has not got the right in the suit property and that he is not entitled to claim the Declaratory relief and also the permanent injunction and resultantly, dismissed the suit with costs.