(1.) THE appellant is the defendant who lost before both the courts below.
(2.) THE respondent/plaintiff filed the suit for permanent injunction. THE appellant/defendant resisted the same by filing the written statement. On the basis of the pleadings, learned II Additional District Munsif framed the issues and after analysing the evidence both oral and documentary adduced by both the parties, he decreed the suit as prayed for with costs. Aggrieved over the judgment and decree passed by the trial court, the appellant preferred the appeal before the first appellate court. THE learned Subordinate judge after analysing the recorded evidence and upon hearing both sides dismissed the same by confirming the judgment and decree of the trial court. Hence, the Second Appeal.
(3.) ON the basis of the above pleadings, the following issues were framed for trial:- (1) Whether the plaintiff purchased the suit property from one Muthusamy and his wife Chinnammal by means of a registered sale deed dated 14. 7. 1971? (2) Whether the plaintiff is in possession and enjoyment of the suit property from the date of the said sale deed ? (3) Whether the proceedings of the Tahsildar, Erode dated