N.SUBRAMANI Vs. N.VELU

JUDGEMENT

(1.) This Second appeal has been filed by the appellant/plaintiff against the judgment and decree passed by the Additional Sub Judge, Tiruvannamalai in A.S.No.12 of 2012 dated 31.07.2012 confirming the judgment and decree passed by the Principal District Munsif, Tiruvannamalai in O.S.No.107 of 2010 dated 28.01.2012.

(2.) The appellant/plaintiff herein had filed a suit in O.S.No.107 of 2010 on the file of the Principal District Munsif, Tiruvannamalai to declare his title over the suit property ; for permanent injunction to restrain the defendants, their men etc., from interfering with his peaceful possession and enjoyment of the suit property.

(3.) The learned Principal District Munsif, Tiruvannamalai by the Judgment and decree dated 28.01.2012 had dismissed the said suit with cost. Aggrieved by the same, the plaintiff had filed an appeal in A.S.No.12 of 2012 on the file of the Additional Sub-Judge, Tiruvannamalai. The Additional Sub-Judge, Tiruvannamalai by the Judgment dated 31.07.2012 had dismissed the said appeal without cost and thereby confirmed the Judgment and Decree passed by the Trial Court. Being aggrieved, the plaintiff has filed the present Second Appeal.