A.MUTHUSAMY Vs. K.FRANCIS

JUDGEMENT

(1.) The plaintiff in O.S.No. 655 of 1987 on the file of the District Munsif Court, Rasipuram is the appellant herein.

(2.) O.S.No. 655 of 1987 had been filed by the plaintiff A.Muthusamy against two defendants K.Fransis and R.Krishnan, seeking a Judgment and Decree for recovery of possession of the suit property and for costs.

(3.) The suit property was Government poramboke land measuring 3 acres together with well and shed in Mangalapuram Village, Rasipuam, Salem District. This suit was dismissed by the learned District Munsif, Rasipuram by Judgment dated 31.10.1991. The plaintiff then filed A.S.No. 58 of 1993 on the file of the Sub Court, Namakkal. By Judgment and Decree dated 23.02.1996, the appeal was also dismissed. Thereafter, the plaintiff had filed the present Second Appeal.