RAMAPPA Vs. G PRASANTH

JUDGEMENT

(1.) Challenge in this second appeal is made to the judgment and decree dated 09.08.2001, passed in A.S.No.23/2000, on the file of the III Additional District Court, Dharmapuri at Krishnagiri, confirming the judgment and decree dated 29.02.2000, passed in O.S. No.202/1995, on the file of the District Munsif Court, Krishnagiri.

(2.) The second appeal has been admitted on the following substantial questions of law:

(3.) The suit has been laid by the first respondent against the appellants and the second respondent for the reliefs of declaration and permanent injunction in O.S.No.202/1995 on the footing that the suit property is in his possession and enjoyment and the suit property being a grama natham house site and accordingly, contending that the first respondent has put up a stone foundation in the suit property and enjoying the same and according to the first respondent, inasmuch as the appellants and the second respondent had interfered with his possession and enjoyment of the suit property, it is his case that he has been necessitated to lay the suit for necessary reliefs.