T RAJU PILLAI Vs. O BAIRAVASAMY

JUDGEMENT

(1.) HEARD the submissions made by Mr. R. A. Mohanram, learned counsel representing the appellant and the judgment of the Courts below and the materials available in the form of typed-set filed by the appellant have been perused.

(2.) THE plaintiff who lost the case in both the Courts below has come forward with this Second Appeal. The suit was originally filed for a declaration, mandatory injunction and perpetual injunction in respect of the suit property having admeasuring east west 45 feet and north south 75 feet.

(3.) ADMITTEDLY, the property of the appellant/plaintiff lies on the south and the property of the respondent/defendant lies on the north. The dispute between the party is regarding the boundary line between the two. As per the original plaint, the plaintiff claimed title not only upto the east west wall marked as 'bc' in the plaint plan but also beyond north of the 'bc' wall upto the line marked as 'gi' in the plaint plan.