MEYYATHA Vs. NACHIAPPAN @ NACHAN

JUDGEMENT

(1.) The above second appeal arises out of the judgment and decree, dated 08.10.1998, passed in A.S. No. 36/95 on the file of the Principal District Judge, Sivaganga, reversing the judgement and decree dated 27.4.94, passed in O.S. No. 140/92 on the file of the learned Subordinate Judge, Devakottai.

(2.) Parties herein are hereinafter referred to as they were arrayed in the original suit.

(3.) One Mayalagu @ Mayan Asari instituted the suit in O.S. No. 140 of 1992 on the file of Sub Court, Devakottai as against seven defendants. It is a suit for declaration of his title to the suit property and for permanent injunction restraining the defendants from interfering with his possession and enjoyment of the suit property. The suit property is a site measuring about 16 cents with a tiled shed built thereon. It is situated within Grama Natham area in S.R. Pattinam, Karaikudi Taluk.