MURUGIAH GOUNDER Vs. SUBRAMANIYAN

JUDGEMENT

(1.) THIS second appeal has been brought forth by the appellant challenging the judgment of the Additional Subordinate Judge, Nagapattinam made in A. S. No. 81/2004, wherein, the judgment of the District Munsif , Nagapattina m made in a suit for declaration and consequential permanent injunction ino. S. No. 553/2000, was affirmed.

(2.) HEARD the learned counsel appearing for the appellant and the Court is of the considered opinion that no case is made out even to admit the second appeal.

(3.) UNDER the circumstances, both the courts below have recorded concurrent findings as to the question of fact and this Court is unable to find any reason to interfere with the same. This Court is unable to see any question of law, much less, substantial question of law that would arise for consideration in this second appeal. The second appeal requires an order of dismissal. Accordingly, the second appeal is dismissed. Consequently, connected CMP. No. 12842 of 2005 is closed. .