PRITHIVIRAJAN Vs. THOLKAPPIYAN

JUDGEMENT

(1.) The Second Appeal on hand is preferred against the judgment and decree passed by the Trial Court in O.S.No.960 of 1991 as well as by the First Appellate Court in A.S.No.32 of 2003.

(2.) The ranking of the parties are referred as per the ranking assigned before the Trial Court.

(3.) The facts in nutshell to be considered with reference to the pleadings of the plaintiff and the defendants are that the suit was filed for declaration of title and for permanent injunction. The plaintiff, originally at the time of institution of the suit, was a minor represented by the natural guardian father and the first defendant is the son of the second defendant, so also the father of the minor plaintiff.