V. MEENAKSHYSUNDARAM Vs. P. SHANMUGAM AND ORS.

JUDGEMENT

(1.) The plaintiff in O.S. No. 360 of 2003 on the file of the Sub Court, Pudukottai is the appellant in the present Second Appeal. He filed the above suit for declaration of his title in respect of the suit property, for recovery of possession, for mesne profits from the date of filing of the suit till delivery of possession and for costs.

(2.) The said reliefs were sought for on the basis of the plaint averments that are, in brief, as follows:-

(3.) The suit was resisted by the first respondent/first defendant based on the following contentions raised in his written statement:-