S. P. SEKAR Vs. SUBRAMANIAM (DECEASED)

JUDGEMENT

(1.) Sole plaintiff in O.S.No.279 of 2012 on the file of 'District Munsif's Court, Tiruchengode' (hereinafter 'trial Court' for the sake of brevity and convenience) is the lone appellant in captioned second appeal.

(2.) Aforementioned suit was filed by the plaintiff with prayers for declaration of title and recovery of possession besides the usual prayer limb for costs and one residuary limb of prayer.

(3.) Defendants entered appearance, filed written statement and completed pleadings. Issues were framed by the trial Court and the parties went to trial.