E.BHARATHEEDASAN Vs. JAYACHANDRAN

JUDGEMENT

(1.) This Second Appeal has been preferred as against the Decree and Judgment passed in A.S.No.71 of 2012 on the file of learned Subordinate Judge, Kancheepuram dtd. 25/7/2014, wherein the appellant herein has preferred the said appeal as against the Decree and Judgment passed by the learned Additional District Munsif, Kancheepuram in O.S.No.12 of 2004 dtd. 30/9/2010 and before the learned Additional District Munsif, Kancheepuram, the appellant herein, being the plaintiff, filed a suit for the relief of recovery of possession and to remove the huts or construction in the suit plot and the said suit was dismissed.

(2.) The brief averments of the plaint are as follows:-

(3.) The brief averments of the written statement filed by the defendants are as follows:-