P.DHANASU Vs. T.AYYANARAPPAN

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal is filed against the judgment and decree of the first appellate court/Principal Subordinate Court, Tindivanam in A.S. No.48 of 2009, dtd. 26/8/2011 which confirmed the judgment and decree of the trial court/District Munsif Cum Judicial Magistrate Court, Vannur in O.S. No.30 of 2002, dtd. 22/7/2009.

(3.) The appellant, who is the plaintiff, was unsuccessful before both the courts below. He instituted Original Suit No. 30 of 2002 seeking a declaration of title and a decree of permanent injunction in respect of an immovable property measuring 0.84 cents, situated on the eastern side of the land comprised in Survey No. 481/1A, R.S. No. 313/4, located in Vannur Panchayat, Vannur Village, Villupuram District.