R NAVANEETHAN Vs. THANGAMARI (DIED)

JUDGEMENT

(1.) Sole plaintiff, who was unsuccessful in both the Courts below, is the lone appellant before this Court in this second appeal. Defendants in the Trial Court and respondents in the first appellate Court, are respondents before this Court in the instant second appeal.

(2.) Plaintiff launched a suit in O.S.No.781 of 2004 on the file of the Additional District Munsif Court, Srivilliputhur, with the prayers for declaration of title, mandatory injunction for demolition of a compound wall and for a permanent injunction not to put up further construction. For clarity in understanding the lis between the parties, it is necessary to extract the plaint plan, which has been placed before me and the same is as follows:

(3.) It is submitted that the plaintiff is owner of T.S.No.703/1 and defendants own T.S.No.703/3. What is in dispute is T.S.No.703/2 and a compound wall put up in T.S.No.703/2, which has been shown by way of dotted lines [EH].