K JAYAKODI Vs. GOVT OF TAMILNADU

JUDGEMENT

(1.) This Second Appeal has been filed by the plaintiff against the judgment and decree passed by the Additional Sub-Judge, Nagapattinam in A.S.No.53 of 2000 dated 29.09.2000, confirming the judgment and decree passed by the District Munsif, Nagapattinam in O.S.No.115 of 1999 dated 28.03.2000.

(2.) The appellant herein has filed a suit in O.S.No.115 of 1999 on the file of the District Munsif, Nagapattinam to restrain the defendants by means of permanent injunction from interfering with his peaceful possession and enjoyment of the suit property. The learned District Munsif, Nagapattinam by the judgment and decree dated 28.03.2000 has dismissed the said suit. Aggrieved by the same, the plaintiff herein has filed an appeal in A.S.No.53 of 2000 on the file of the Additional Sub-Judge, Nagapattinam. The learned Additional Sub-Judge, Nagapattinam has dismissed the said appeal confirming the judgment and decree passed by the trial Court. Aggrieved by same, the plaintiff has filed the present Second Appeal. For the sake of convenience, the parties are referred to as described before the trial Court.

(3.) The averments made in the plaint are, in brief, as follows: