AROKIASAMY Vs. AROKIA MARY

JUDGEMENT

(1.) Aggrieved over the concurrent findings made in O.S.No.124/1997, on the file of learned Subordinate Judge, Devakottai and in A.S.No.70 of 1999, on the file of the learned Additional District Judge, Sivagangai, the appellant, who is the plaintiff in the suit, filed this Second Appeal.

(2.) In earlier, the appellant / plaintiff filed a Suit, as against the respondents / defendants, on the file of the learned Subordinate Judge at Devakottai and seeking the relief of perpetual injunction restraining the defendants and their men from interfering with the peaceful possession and his enjoyment in the suit property, further, he prayed the relief of declaration, declaring that he is the absolute owner to the suit property. The learned Subordinate Judge, Devakottai in its Judgment, dated 19.02.1999, negatived the relief prayed by the plaintiff and dismissed the suit with respective costs.

(3.) Aggrieved over the said findings, the appellant filed the First Appeal in A.S.No.70 of 1999, on the file of the learned Additional District Judge, Sivagangai. The learned Additional District Judge, Sivagangai, by Judgment and Decree, dated 15.09.2000, after an elaborate enquiry, . dismissed the appeal. Feeling aggrieved over the same, the appellant is before this Court with this present Second Appeal