CHANDRAN Vs. RAMU PILLAI

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.143 of 2004 on the file of the District Munsif Court, Nilakottai, is the appellant in this Second Appeal.

(2.) The appellant filed a suit in O.S.No.143 of 2004 for declaration of plaintiff's title to the suit property and for recovery of possession. The suit is also for mandatory injunction to remove the shrubs, planted in the boundary line and for permanent injunction restraining the defendant from interfering with the possession of the suit property. The suit property has been described as an extent of 50 cents of land out of the undivided 2 acres and 45 cents in the total extent of 4 acres and 90 cents in Survey No.314/3 and the present Survey No. 314/3B in Sithargal Natham, Nilakkottai Sub Registration District, Dindigul Taluk.

(3.) The case of the appellant as per the plaint are as follows: