KANNAN Vs. SIDDIQUE

JUDGEMENT

(1.) This second appeal has been preferred against the judgment and decree dated 26.04.2000 made in Appeal Suit No. 157 of 1999 on the file of the First Additional Sub Court, Madurai, confirming the judgment and decree dated 09.09.1999 made in Original Suit No. 122 of 1998 on the file of the District Munsif Court, Melur.

(2.) The appellant herein was the plaintiff in the suit. The appellant as plaintiff filed the suit seeking the relief of declaration of title in respect of schedule mentioned properties and consequential injunction against the respondent/defendant.

(3.) It is not in dispute that the respondent was the President of Melamadai Panchayat, Melur, Madurai District.