NATARAJAN Vs. GANDHI

JUDGEMENT

(1.) This Second Appeal is filed by the plaintiff challenging the judgment and decree dtd. 30/7/2010 passed in A.S. No.18 of 2008 by the learned Subordinate Judge, Kallakurichi, confirming the judgment and decree dtd. 26/6/2006 passed in O.S. No.488 of 1999 by the learned III Additional District Munsif, Kallakurichi.

(2.) The suit was filed for declaration of title and permanent injunction in respect of land in Survey No.156/1B, old Survey No.156/1, Thandalai Village, Sankarapuram Taluk, measuring 0.70.0 hectares, together with a well and motor.

(3.) The Trial Court decreed the suit only in respect of 1 acre 16 cents and dismissed it for the remaining extent. The First Appellate Court confirmed the decree. The plaintiff has therefore filed this Second Appeal.