SAVITHRI AMMAL Vs. ILAYAPERUMAL

JUDGEMENT

(1.) THE plaintiff in the suit, who lost before both the Courts below is the appellant.

(2.) THE appellant filed the suit for declaration of title and recovery of possession of the suit property with mesne profits and the respondents resisted the suit on various grounds. The trial Court having analysed the evidence both oral and documentary and upon hearing the arguments of both sides dismissed the suit with costs. Aggrieved by the said judgment and decree passed by the trial Court, the plaintiff preferred the appeal before the subordinate Judge, Cuddalore. The learned subordinate Judge after perusing the recorded evidence and upon hearing the arguments of both sides rendered a concurrent finding by dismissing the appeal with costs. Hence, the second Appeal.

(3.) THE averments in the plaint filed by the appellant/plaintiff are briefly as follows :