MASILAMANI Vs. SHENBAGARAYANALLUR PANCHAYAT

JUDGEMENT

(1.) This appeal is directed as against the judgment and decree dated 20.02.2003 passed in A.S.No.93 of 2002 on the file of the District Court, Nagapattinam, confirming the judgment and decree dated 08.10.2002 passed in O.S.No.4 of 2000 on the file of the District Munsif Court, Nagapattinam.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :-