KRISHNAMMAL Vs. SIVANIAMMAL

JUDGEMENT

(1.) The Plaintiff is the appellant in this Second Appeal. The appellant herein filed a suit in O.S.No.275 of 2005 on the file of the Principal District Munsif Court, Sankarankovil, for declaration of title and consequential injunction restraining the defendants from interfering with his peaceful possession and enjoyment of the suit property. The suit properties consist of two items. The first item is an extent of 21 cents out of total extent of 64 cents in Survey No.172/2 in Melaneelithanallur, Maruthankinar Village, Sankarankovil Taluk, Tirunelveli District. The second item consists of the remaining 43 cents in Survey No.172/2.

(2.) The case of the appellant as can be read from the plaint, is as follows:

(3.) The following questions of law has been raised in the appeal in the memorandum of grounds: