T K PAPPANNAN Vs. N NAGARAJ

JUDGEMENT

(1.) THIS Second appeal is focussed by the defendants, animadverting upon the judgment and decree dated 7.8.2008 passed by the Principal Subordinate Judge, Coimbatore, in A.S.No.17 of 2008 confirming the judgment and decree dated 19.12.2005 passed by the District Munsif, Mettupalayam, in O.S.No.59 of 2004, which was filed for declaration of title and for prohibitory and mandatory injunctions.

(2.) THE parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) AT the outset itself I fumigate my mind with the principles as found embodied in the following judgments of the Honourable Apex Court: (2006) 5 Supreme Court Cases 545 " HERO VINOTH (MINOR) VS. SESHAMMAL;