MATHIYALAGAN Vs. GOVINDASAMY

JUDGEMENT

(1.) As against the judgment and decree dtd. 21/9/2017 of the learned Subordinate Judge, Jayankondam in AS.No.45/2017 confirming the judgment and decree dtd. 13/10/2014 of the learned District Munsif Court, Jayankondam in O.S.No.155/2010, the defendant in the Suit has come forward with the Second Appeal.

(2.) The respondent in this Appeal filed the Suit in O.S.No.155/2010 for declaration of title to the Suit property and for recovery of possession and for cost.

(3.) The Suit property is described in two items. The 1st item is a land measuring an extent of 0.12.3 hectares in Survey No.135/7B and the 2nd item is a property measuring an extent of 0.33.0 hectares in S.No.135/8 in Nayaganai Priyal Village, Udayarpalayam Taluk, Ariyalur.