KANDASAMY GOUNDER Vs. THANGAVEL GOUNDER

JUDGEMENT

(1.) KANDASAMY Gounder, the plaintiff is the appellant herein. Thagavel Gounder and Palanisamy Gounder, the defendants are the respondents herein.

(2.) THE appellant filed a suit in O.S.No.330 of 1981 on the file of the Court of District Munsif, Pollachi for declaration and injunction in respect of 2.44 acres in Survey No.20/1 in Jallipatti Village, Pollachi Taluk.

(3.) IN reply to the said submission, Mr.K.Doraisamy, the learned senior counsel appearing for the first respondent, in support of the judgment of the lower appellate court, would contend that the reasonings on the basis of the Commissioner's Report, given by the lower appellate court are correct and cannot be disturbed in the second appeal, especially, when the proper appreciation has been made, in order to arrive at such conclusion.