CHANDRASEKAR Vs. LATCHMI

JUDGEMENT

(1.) The appellant has filed this Second Appeal against the Judgement and Decree dtd. 28/11/2022 in A.S.No.14 of 2022 on the file of the I Additional Sub Judge, Cuddalore, confirming the judgement and decree dtd. 26/4/2022 in O.S.No.717 of 2004 on the file of Principal District Munsiff, Cuddalore.

(2.) Heard, Mr.Devaraj learned counsel for Mr.K.Shanmugam learned counsel for the appellant, Mr.R.Sunilkumar, learned counsel for the respondent and perused the materials available on record. For ease of reference, the parties herein are referred to as they were designated in the suit.

(3.) The appellant's hearing concerns the defendant challenging the concurrent findings of the courts below. The respondent, who is the plaintiff, filed a suit O.S. No. 717 of 2004 before the learned Principal District Munsif, Cuddalore, seeking relief of declaration of title and recovery of possession of 0.339 square meters in Survey No. 127/5 at Pathirikuppam Village, Cuddalore Taluk.