R. SUBBE GOWDER Vs. MARAKKAL

JUDGEMENT

(1.) S.A. No. 92 of 2016 This second appeal is arising out of the Judgment and Decree passed in A.S. No. 2 of 2015 on the file of the Court of First Additional, Sub Judge, Coimbatore, confirming the Judgment and Decree dated 30.07.2014 in O.S. No. 578 of 2009 on the file of the Principal Sub-Judge, Coimbatore.

(2.) The said suit was filed by the appellant/plaintiff to declare the title of the suit property and for permanent injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the same.

(3.) It is the case of the appellant/plaintiff that the suit property originally belonged to his father namely Rangae Gowder by virtue of a registered Sale Deed dated 05.04.1959 (Ex.A1) and he is the only son of his father and he has not been imparted with education and he has given all his effort for improving the suit property.