RAMADOSS ALIAS KANNAN Vs. M KESAVAN

JUDGEMENT

(1.) The Second Appeal has been filed against the judgment and decree, dated 9.1.2009, made in A.S.No.34 of 2007, on the file of the District Court, Nagapattinam, confirming the judgment and decree, dated 30.7.2007, made in O.S.No.2 of 2007, on the file of the Subordinate Court, Nagapattinam.

(2.) The defendant in the suit, in O.S.No.2 of 2007, is the appellant in the present second appeal. The plaintiff in the said suit is the respondent herein. The plaintiff had filed the suit, in O.S.No.2 of 2007, on the file of the Subordinate Court, Nagapattinam, praying for a decree declaring that the plaintiff is the absolute owner of the suit property and for recovery of possession by vacating the defendant from the suit property.

(3.) The plaintiff had stated that he is the resident of Neela North Street, Nagapattinam. He had worked in Arab countries as a driver, and with the money earned by him he had purchased the suit property, on 11.1.1974, wherein he had constructed colony houses. He had also obtained the necessary permission from the Nagapattinam municipality for putting up a construction and he had also paid the tax for the house in his name. He had borrowed money from the Nagapattinam Housing Loan Society for the construction of the said house and he had also repaid the borrowed amount from his own income. The electricity connection also stands in his name.