CHENNAPPAN Vs. KANDASWAMY GOUNDER

JUDGEMENT

(1.) THE Appellants/Defendants have projected the Second Appeal as against the Judgment and Decree dated 27.02.2001 in A.S.No.117 of 1998 passed by the Learned Principal District Judge, Tiruvannamalai.

(2.) THE Plaint Scenario:- THE plaint schedule property viz., Dry S.No.243/1C, 0.90 cents belongs to the Plaintiff. THE Defendants 1 to 4 have filed a suit in O.S.No.495 of 1991 on the file of the Learned District Munsif, Polur.

(3.) IN the circumstances, the Respondent/Plaintiff has filed the suit as against the Appellants/Defendants for recovery of a sum of Rs.10,000/-, being the value of the trees cut and carried away by the Appellants/Defendants.