DHANAPAL PADAYACHI Vs. DHANASINGHU PADAYACHI

JUDGEMENT

(1.) The plaintiff is the appellant herein. For the sake of convenience, parties are referred to as per the litigant's status before the trial Court.

(2.) The unsuccessful plaintiff is the appellant herein. The plaintiff filed a suit in O.S.No.94/1992, before the District Munsif, Panruti for a declaration that the plaint schedule property belongs to him by virtue of Exs.A1 and A2 and also for a permanent injunction restraining the defendant / respondent from interfering with his possession. Pending suit, the first defendant trespassed into portion of the suit property and hence, filed an amendment petition to add the relief of recovery of possession. After trial, the suit was dismissed and the appeal was also dismissed. Hence, the second appeal.

(3.) The above second appeal is admitted on the following substantial question of law.