THANGAVEL GOUNDER Vs. GANESA UDAYAR

JUDGEMENT

(1.) THE second appeal is directed against the Judgment and Decree dated 19.01.2000 passed in A.S.No,79 of 1997 on the file of the Sub-Court, Kallakurichi, confirming the Judgment and Decree passed by the District Munsif Court, Kallakurichi in O.S.No,399 of 1990, dated 27.03.1997.

(2.) THE appellant herein was the defendant before the Trial Court. THE suit was filed by the respondent/plaintiff for declaration of title and consequential injunction restraining the appellant/defendant from interfering with the peaceful possession and enjoyment of the suit property by the respondent/plaintiff.

(3.) DURING the course of argument, the learned counsel appearing for the appellant raised the following substantial questions of law, which are available in the grounds of appeal.