MAYANDI MOOPANAR Vs. MUNIYANDI

JUDGEMENT

(1.) This Second Appeal has been preferred challenging Judgment and Decree of Sub-Court, Srivilliputtur in A.S. No.73 of 2005, dated 29.03.2007 partly modifying the Judgment and Decree of the Principal District Munsif Court, Srivilliputtur in O.S. No.276 of 2001, dated 28.09.2004.

(2.) The suit in O.S. No.276 of 2001 was filed by the plaintiff for the relief of declaration and mandatory injunction.

(3.) The brief facts of the plaint averments are discussed hereunder :-