K. MURUGESAN PILLAI (DIED) Vs. M. SUNDARAPANDI

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.75 of 1996 (Originally O.S.No.1020 of 1993) on the file of the Sub Court, Palani, is the appellant in this Second Appeal.

(2.) The plaintiff/appellant has filed the suit in O.S.No.75 of 1996 against the respondents herein for declaration of title and for recovery of possession in respect of the suit property which is a small piece of land measuring 19 feet x 22 feet with a residential building.

(3.) The case of the plaintiff as set out in the plaint are as follows: