A ARUNACHALAM NADAR Vs. A RAMACHANDRA NADAR

JUDGEMENT

(1.) THIS second appeal is directed against the judgment of the lower appellate Court, namely Subordinate Judge, Tuticorin, dated 10. 04. 2006 passed in A. S. No. 166 of 2004, confirming the judgment and decree of the trial Court (District Munsif of Srivaikundam) dated 22. 07. 2004 passed in O. S. No. 95 of 2002.

(2.) THE plaintiff in the original suit, who is the appellant in this second appeal, had filed the suit against the respondents herein for the reliefs of declaration and permanent injunction in respect of 7 cents of land comprised in Survey No. 18/b at Korkai Village, Srivaikundam Taluk, Tuticorin District within specified boundaries. The appellant/plaintiff traced his title to the suit property as follows:

(3.) CONTENDING that the defendants 1 and 2/respondents in the second appeal, despite the fact that they did not have any right or title over the suit property, made an attempt on 29. 12. 2001 to interfere with the peaceful possession and enjoyment of the appellant/plaintiff, he had filed the above said suit for declaration and permanent injunction.