V.KARMEGAM Vs. S.KANNAN

JUDGEMENT

(1.) Heard Mr.V.Sitharanjandas, learned counsel appearing for the appellant and Mr.R.Sundar Srinivasan, learned counsel appearing for the third respondent.

(2.) This appeal is filed against the Judgment and Decree passed in A.S.No.2 of 2008 dtd. 1/7/2008 on the file of the Sub Court, Devakottai confirming the Judgment and Decree passed in O.S.No.36 of 2003 dtd. 27/7/2005 on the file of the Additional District Munsif Court, Karaikudi.

(3.) The appellant herein is the plaintiff and the respondents herein are the defendants in the suit. The appellant herein filed a suit in O.S.No.36 of 2003 before the learned Additional District Munsif, Karaikudi for a prayer of declaration and for permanent injunction. The suit was dismissed by the learned Additional District Munsif, Karaikudi. Against the Judgment and Decree, the appellant has filed an appeal in A.S.No.2 of 2008 before the learned Sub Judge, Devakottai. The appeal was dismissed by confirming the Judgment passed by the trial Court. Against the Judgment and Decree passed by the learned Sub Judge, the appellant has filed this second appeal.