SHRI K. CHELLAIAH Vs. SHRI SASIVARNAM

JUDGEMENT

(1.) This second appeal is directed against the order dated March 22, 2011 passed by the learned Additional District Judge, Andaman and Nicobar Islands, Port Blair in the Other Appeal Nos. 36 of 2010 and 35 of 2010 thereby dismissing the O.A. No. 36 of 2010 and modifying the O.A. No. 35 of 2010 arising out of the judgement and decree dated October 14, 2009 passed by the learned Civil Judge, Senior Division at Port Blair in Other Suit No. 53 of 2004.

(2.) The short fact necessary for the disposal of this second appeal is mentioned below:

(3.) The plaintiff of the original title suit being Other Suit No. 53 of 2004 prayed for a decree of declaration of adverse possession over the suit property, a decree of declaration of possessory right over the suit property, permanent injunction and other reliefs against the defendant/appellant herein.