R SURESH KUMAR Vs. MUTHUKANNAN

JUDGEMENT

(1.) The above Second Appeal arises against the judgment and decree passed in A.S.No.4 of 2009, on the file of the Principal District Court, Thoothukudi, confirming the judgment and decree passed in O.S.No.18 of 2007, on the file of the Subordinate Court, Kovilpatti.

(2.) The defendants are the appellants and the respondent is the plaintiff in the suit. The plaintiff filed the suit in O.S.No.18 of 2007 to declare the title of the plaintiff in respect of "C" schedule property and directing the defendants to hand over the possession of the "C" schedule property, after removing the superstructure and for mesne profits.

(3.) The brief case of the plaintiff is as follows: