NARAYANAN Vs. V VENU

JUDGEMENT

(1.) THE defendant in O.S.No.179 of 2007 on the file of the learned District Munsif, Denkanikottai is the appellant herein. The respondent is the plaintiff in the suit. The respondent filed the said suit for declaration of title and for permanent injunction to restrain the defendant from in any manner interfering with his possession and enjoyment of the suit property. The suit was decreed as prayed for by the trial court by decree and judgment dated 29.06.2011. As against the same, the defendant filed an appeal in A.S.No.33 of 2011 before the learned Subordinate Judge, Hosur. By decree and judgment dated 28.02.2013, the lower appellate court confirmed the findings of the lower appellate court. As against the same, the appellant is before this Court with this Second Appeal.

(2.) I have heard the learned Counsel for the appellant and the learned Counsel for the respondent. I have also perused the records carefully.

(3.) THE case of the plaintiff in brief is as follows: