GO. NEELAHRAM Vs. RAJENDRAN

JUDGEMENT

(1.) THE plaintiff is the appellant. This second appeal is preferred challenging the judgment and decree dated 15.07.2014 passed by the learned Additional Subordinate Judge, Pondicherry in A.S. No. 2 of 2009 in confirming the judgment and decree dated 30.12.2008 passed by the learned II Additional District Munsif, Pondicherry in O.S. No. 418 of 2000.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) ULTIMATELY , the trial court after analysing the oral and documentary evidence adduced on both sides dismissed the suit filed by the plaintiff as well as the counter claim filed by the defendants by holding that the plaintiff has not proved his title and the power of attorney and the defendants 1 and 2 have also failed to prove their possession and enjoyment in the suit property with proper documentary evidence.