SIVAKATATCHAM Vs. MURUGIAH PILLAI

JUDGEMENT

(1.) THIS appeal has been preferred against the decree and judgment in A. S. No. 8 of 1997 on the file of the Additional Subordinate Judge, Mayiladuthurai. The plaintiff filed O. S. No. 9 of 1991 before the Additional District Munsif, Mayiladuthurai, for bare injunction in respect of the suit property and got a decree in his favour, but on appeal by the defendants in A. S. No. 8 of 1997 befor the Additional Subordinate Judge, Mayiladuthurai, he has lost his case, which necessitated the plaintiff to approach this Court by way of Second appeal.

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

(3.) THE 1st defendant has filed a written statement which was adopted by 2nd and 3rd defendant as follows: