VELUSAMY GOUNDER Vs. PALANISAMY GOUNDER

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 6.10.1993, made in A.S.No,48 of 1992, on the file of the Sub Court, Dharapuram, confirming the judgment and decree, dated 29.11.1991, made in O.S.No,90 of 1989, on the file of the District Munsif Court, Dharapuram.

(2.) THE plaintiff in the suit, in O.S.No,90 of 1989, is the appellant in the present second appeal. THE plaintiff had filed the suit, in O.S.No,90 of 1989, praying for the relief of declaration and for permanent injunction.

(3.) IN view of the averments made in the plaint and in the written statement, the trial Court had framed the following issues for consideration: