THANGAPONNU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The plaintiffs are the appellants.

(2.) The plaintiffs had filed O.S.No.39 of 1994 on the file of the District Munsif Court, Thiruvaiyaru for the relief of declaration of title and permanent injunction for Survey No.269/4. The said suit was decreed by the trial Court as prayed for. The defendants had filed A.S.No.31 of 2000 before the Principal Subordinate Court, Thanjavur. The learned Subordinate Judge was pleased to allow the appeal and dismissed the suit. As against the same, the plaintiffs have filed the above second appeal. S.A.No.752 of 2001

(3.) The plaintiff had filed O.S.No.208 of 1994 on the file of the District Munsif Court, Thiruvaiyaru for the relief of permanent injunction not to disturb his possession with regard to Survey No.362/18. The said suit was decreed by the trial Court. The defendants had filed A.S.No.29 of 1999 before the Principal Subordinate Court, Thanjavur. The learned Subordinate Judge was pleased to allow the appeal and dismissed the suit. As against the same, the present second appeal has been filed by the plaintiff. DISCUSSION IN S.A.No.751 of 2001