R EGAMPARAM Vs. DEFENCE ESTATES OFFICER

JUDGEMENT

(1.) THIS second appeal is focussed by the original plaintiff animadverting upon the judgement and decree dated 27.04.2009 passed in A.S.No.46 of 2009 by the Subordinate Judge of Tambaram, confirming the judgment and decree of the learned District Munsif at Alandur in O.S.No.69 of 2003. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE merits relating to the factual matrix as stood exposited from the records could succinctly and precisely be set out thus: (a) THE plaintiff filed the suit seeking the following relief: - To direct the defendant to restore the possession of the TWO PARTS OF THE LANDS ON LONG TERM LEASE to the plaintiff in St.Thomas Mount and Pallavaram Cantonment. (extracted as such) (b) THE written statement was filed by the defendant resisting the suit. (c) Whereupon the trial Court framed the issues. (d) THE plaintiff-R.Ekambaram examined himself as P.W.1 and Exs.A1 to A10 were marked. On the side of the defendant, one Mr.M.M.Basha was examined as D.W.1 and Exs.B1 to B3 were marked. (e) Ultimately the trial Court dismissed the suit as against which appeal was filed for nothing but to be dismissed by the appellate Court confirming the judgment and decree of the trial Court.

(3.) HEARD both sides.