ARJUNAN Vs. PONNUSAMY

JUDGEMENT

(1.) Challenge in this Second Appeal is made by the defendant against the Judgment and decree dated 25.08.2010 made in A.S. No. 45 of 2009 on the file of the Principal Subordinate Judge, Krishnagiri, reversing the judgment and decree dated 24.04.2009 made in O.S. No. 280 of 2006 on the file of the District Munsiff at Krishnagiri.

(2.) Suit for declaration and possession.

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