K. MANI Vs. G. DEVARAJAN

JUDGEMENT

(1.) THE first defendant in O.S. No. 112 of 2005 on the file of the learned District Munsif, Ponneri, is the appellant herein. The respondent is the plaintiff in the suit. The above suit was filed by the plaintiff in respect of five Items of properties. He filed the said suit for recovery of possession and for mesne profits. The suit was decreed by the trial Court by decree and judgment dated 01.04.2010 in respect of all the five Items of suit properties. As against the same, the appellant herein filed an appeal in A.S. No. 68 of 2011 on the file of the learned Subordinate Judge, Ponneri. By decree and judgment dated 16.09.2014, the First Appellate Court dismissed the appeal thereby confirming the decree and judgment of the trial Court. Challenging the same, the appellant/first defendant is before this Court with this second appeal. The other defendants in the suit have been given up by the learned counsel for the appellant in this second appeal.

(2.) THIS second appeal has come up today for admission. On service of notice, the learned counsel for the respondent has entered appearance.

(3.) TODAY , I have heard the learned Senior Counsel for the appellant and the learned counsel for the respondent and I have also perused the records carefully.