PATHAMUTHU JOHARAN Vs. SYED IBRAHIM DIED

JUDGEMENT

(1.) THE defendant before the court below is the appellant.

(2.) THE respondent filed the suit for recovery of possession of the suit property from the appellant and for future mesne profits. The appellant resisted the suit by filing written statement. The trial court having analysed the evidence both oral and documentary adduced on either side and upon hearing the arguments of both sides decreed the suit as prayed for and directed a separate enquiry regarding future mesne profits under Order 20 Rule 12 C. P. C.

(3.) AGGRIEVED by the judgment and decree passed by the trial court, the appellant preferred the appeal before the District Judge, Nagapattinam in A. S. No. 213 of 1991. The learned District Judge after considering the recorded evidence and the arguments of both sides confirmed the judgment and decree passed by the trial court and dismissed the appeal. Hence, the above Second Appeal.