LAWS(MAD)-2014-6-495

SUBBAIAH PANDARAM (DIED) SUBBAIAN Vs. KANDASAMY

Decided On June 04, 2014
SUBBAIAH PANDARAM (DIED) SUBBAIAN Appellant
V/S
KANDASAMY Respondents

JUDGEMENT

(1.) This Second Appeal is filed against the judgment and decree in A.S.No.42 of 2005 on the file of the Subordinate Judge, Aruppukottai dated 20/3/2006 confirming the judgment and decree passed in O.S.No.136 of 1999 dated 31/1/2005 on the file of the District Munsif, Aruppukottai.

(2.) The unsuccessful plaintiff is the appellant.

(3.) The suit is filed for declaration of title, permanent injunction and for mandatory injunction.