MANI Vs. ANNAMALAI

JUDGEMENT

(1.) THE plaintiff in O.S.No.161 of 1997 on the file of Principal District Munsif Court, Chengam, is the appellant. The plaintiff filed a suit for declaration of his title to the suit property and for permanent injunction. The suit was dismissed by judgment and decree dated 28.02.2011 and the appeal filed in A.S.No.15 of 2011 on the file of the Principal Subordinate Court, Tiruvannamalai, was also dismissed on 07.02.2012. Aggrieved by the same, this second appeal has been filed by the plaintiff/appellant.

(2.) THE case of the plaintiff/appellant is as follows:

(3.) THE lower appellate Court framed the following issues for consideration.