A PHILOMAN RAJ Vs. S KUNNA GOUNDER

JUDGEMENT

(1.) THIS second appeal has been preferred against the judgment and decree passed in Appeal Suit No.49 of 2000 by the Subordinate Court, Kulithalai.

(2.) THE first respondent herein as plaintiff has instituted Original Suit No.461 of 1997 on the file of the District Munsif Court, Kulithalai, for the reliefs of declaration, permanent injunction and alternatively for recovery of possession, wherein the present appellant and the respondents 2 & 3 have been shown as defendants.

(3.) ON the basis of the rival contentions raised on either side, the trial Court has framed necessary issues and after per pending both the oral and documentary evidence has dismissed the suit with costs. Against the judgment and decree passed by the trial Court, the plaintiff as appellant has preferred Appeal Suit No.49 of 2000 on the file of the first appellate Court.