SATHREVADA VALLIAMMA Vs. S SABHAPATHI

JUDGEMENT

(1.) The second appeal is filed against the judgment and decree dt. 22-7-1999 of the learned Senior Civil Judge, Puttur in A.S. No. 7 of 1992 confirming the judgment and decree dt. 30-3-1992 of the Principal District Munsif, Puttur in O.S. No. 219 of 1984.

(2.) Appellant is the plaintiff. He filed the suit O.S.No. 219 of 1984 for permanent injunction. The defendants heavily resisted the suit. After considering the respective pleadings of the parties, the trial Court framed the following issues.

(3.) Before the trial Court three witnesses were examined for the plaintiff and documents Exs. A-1 to A-14 were marked and three witnesses were examined for the defendants and documents Exs, B-1 to B-7 were marked. After considering the evidence and also the documents marked in the suit, the trial Court recorded findings against the plaintiff and accordingly dismissed the suit by its judgment and decree dt. 30-3-1992 without costs. Aggrieved by the said judgment and decree the plaintiff carried the matter in appeal in A.S. No. 7 of 1992. Before the appellate Court the appellant filed I.A.No. 257 of 1997 for receiving additional documents. The said LA. was allowed and the documents were marked as Exs. A-15 and A-16. Thereafter, the appellate Court framed the following issues for consideration.