SOONDAN Vs. SELLAKKANNU AMBALAM

JUDGEMENT

(1.) THE above Second Appeal arises against the judgment and decree passed in A.S. No. 40 of 1996, on the file of the Principal District Court, Sivagangai, confirming the judgment an decree passed in O.S. No. 25 of 1994, on the file of the Subordinate Court, Devakottai. The defendant is the appellant and the respondent was the plaintiff.

(2.) THE plaintiff filed the suit in O.S. No. 25 of 1994 to declare that he is entitled to Item Nos. 1 and 2 of the suit properties in entirety and 1/2 share in Items Nos. 3, 4 and 5 of the suit properties and for permanent injunction. The brief case of the plaintiff is as follows:

(3.) BEFORE the trial Court, on the side of the plaintiff, two witnesses were examined and 28 documents Exs.A.1 to A.28 were marked and on the side of the defendant, D.W.1 was examined and 23 documents Exs.B.1 to B. 23 were marked. The trial Court, after taking into consideration the case of both parties, decreed the suit.