PONNIAMMAL Vs. KUPPUSAMY KOUNDER

JUDGEMENT

(1.) THE unsuccessful Plaintiff is the Appellant.

(2.) THE Plaintiff filed the suit for declaration and injunction in respect of the `A’ scheduled property and claimed the right of easement over the `B’ schedule property.

(3.) BOTH the Court below accepted the case of the Defendants and dismissed the Suit holding that after the death of the father, the Defendants’ Vendors viz., Nadupayyan got 2.65 acres on the Southernmost share and North of that property, the 1 acre was allotted to Oomaiyan and further. North to that, property, the remaining 1 acre was allotted to Velli and that was also proved by Ex.B.3 and hence, the Plaintiff is not entitled to the relief prayed for and the Plaintiff did not prove his possession. Aggrieved by the same, this Second Appeal is filed.