THRISANGU Vs. RAJAMMAL

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dated 29.07.2004 made in A.S.No.51 of 2004 on the file of Principal District Court, Ramanathapuram, confirming the Judgment and Decree, dated 04.02.2004, made in O.S.No.55 of 2002 on the file of Subordinate Court, Paramakkudi.

(2.) The appellant is the plaintiff in the suit in O.S.No.55 of 2002 on the file of Subordinate Court, Paramakkudi. He filed the suit against the respondents for declaration that the suit properties belong to him and for permanent injunction restraining the respondents from interfering with his peaceful possession or alternatively to direct the respondents to deliver vacant possession of the properties to the appellant.

(3.) The relevant facts of the case are as follows:-