Y.RENGAPPA Vs. M.VENKATASWAMI

JUDGEMENT

(1.) This Second Appeal is filed by the plaintiff as against the judgment and decree, dated, 09.01.2007, passed by the Subordinate Judge, Hosur, in A.S.No.46 of 2005, reversing the judgment and decree, dated 31.10.2005, passed by the District Munsif, in O.S.No.111 of 2000, which was one for declaration of title and permanent injunction.

(2.) The appellant is the plaintiff and the respondents are the defendants in the suit proceedings. The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) The appellant herein, as plaintiff, has approached the District Munsif, Hosur, by filing O.S.No.111 of 2000, seeking for declaration of title and permanent injunction in respect of the suit schedule property.