ARJUNAN Vs. ARUNACHALAM

JUDGEMENT

(1.) The unsuccessful plaintiff is the appellant herein.

(2.) The plaintiff filed a suit for declaration of title and for Permanent Injunction in O.S.No.252 of 2006 on the file of the learned Additional District Munsif, Thindivanam and the same was decreed in favour of the plaintiff.

(3.) On appeal by the defendant in A.S.No.40 of 2009, the learned Additional Sub Judge, Thindivanam allowed the appeal and hence the Second Appeal.