PRABHALACHANDRA RAJ Vs. PADMANABHAN

JUDGEMENT

(1.) THIS second appeal and cross-objection have been preferred against the decree and judgement in A. S. No. 31/1994 on the file of the Principal Subordinate Judge, Cuddalore. The plaintiff, who has lost his case before the courts below is the appellant herein. The suit is for declaration and also for mandatory injunction.

(2.) THE averments in the plaint in brief relevant for the purpose of deciding this appeal are as follows:

(3.) THE first defendant has filed the written statement, which was adopted by the other defendants, as follows: