KANDASAMY GOUNDER (DECEASED) Vs. PARAMASIVA GOUNDER

JUDGEMENT

(1.) The plaintiff in O.S. No. 210 of 1981 on the file of the District Munsif Court, Rasipuram, is the appellant herein.

(2.) O.S. No. 210 of 1981 had been filed by the plaintiff S. Kandasamy Gounder against nine defendants seeking a judgment and decree to set aside the decree in O.S. No. 800 of 1959 and REP. No. 81 of 1963 and the Court sale on the file of the District Munsif Court, Sankari and to declare the title of the plaintiff to the suit properties and order delivery of possession and for mesne profits at the rate of Rs.1,000.00 per annum and for the costs of the suit. By judgment and decree dtd. 27/2/1991, the learned District Munsif, decreed the suit.

(3.) The Seventh defendant namely, Paramasiva Gounder filed A.S. No. 7 of 1991 before the Subordinate Court, Namakkal. By judgment and decree dtd. 29/1/1998, the learned Sub Judge, Namakkal, allowed the appeal.