PANNEERSELVAM Vs. RAMAR

JUDGEMENT

(1.) This Second Appeal has been filed by the appellant / 1st defendant, against the Judgment and Decree, dtd. 7/1/2008 in A.S.No.70/2003, on the file of the learned Principal District Judge, Srivilliputtur, confirming the Judgment and Decree passed in O.S.No.74 of 1999, dtd. 21/1/2003, on the file of the Additional District Munsif Court, Srivilliputtur.

(2.) The plaintiff / 1st respondent herein had filed a Suit in O.S.No.74 of 1999, on the file of the learned Additional District Munsif, Srivilliputtur, seeking for the relief of declaration, declaring that the plaintiff is the absolute owner of the suit schedule property and further, for the relief of permanent injunction, restraining the defendants and their men from in any way interfering with his peaceful possession and enjoyment of the suit property and to declare that the patta issued by the 2nd defendant to the suit schedule property, in favour of the 1st defendant, as illegal. Further, for the direction to the 2nd defendant, for issuing patta in favour of the plaintiff.

(3.) The learned Additional District Munsif, Srivilliputtur, by the Judgment, dtd. 21/1/2003, decreed the Suit, as prayed for. Aggrieved by the same, the appellant herein filed an appeal in A.S.No.70/2003, on the file of the learned Principal District Judge, Srivilliputtur. The learned Principal District Judge, Srivilliputtur, by the Judgment and Decree, dtd. 7/1/2008, had dismissed the said appeal, confirming the Judgment and Decree passed in O.S.No.74 of 1999, dtd. 21/1/2003, on the file of the Additional District Munsif Court, Srivilliputtur. Further, directed the parties, to bear their respective costs. Feeling aggrieved by the same, the appellant / 1st defendant has filed the present Second appeal.