Madras High Court
Karnan vs Krishnamurthi on 20 January, 2021
S.A.No.309 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.01.2021
CORAM :
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
S.A.No.309 of 2017
and
CMP.No.7258 of 2017
Karnan ... Appellant
Versus
1.Krishnamurthi
2.Arumugam
3.Balamurugan
4.Balamurali
5.Balagangadharan
6.Balavanitha ... Respondents
Second Appeal filed under Section 100 of Civil Procedure Code,
against the Judgement and decree of Additional Sub Court, Mayiladuturai,
dated 03.11.2016 made in A.S.No.16/2016 confirming Judgement and Decree
of Additional District Munsif Court, Mayiladuturai dated 25.02.2016 made in
O.S.No.38/2009.
For Appellant : Mr.Sounthar
****
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1/17
S.A.No.309 of 2017
JUDGMENT
This Second Appeal has been filed against the Judgement and decree
of Additional Sub Court, Mayiladuturai, dated 03.11.2016 made in
A.S.No.16/2016 confirming the Judgement and Decree of Additional District
Munsif Court, Mayiladuturai dated 25.02.2016 made in O.S.No.38/2009.
2.The above said appeal has been filed by the appellant challenging
the Judgment and Decree passed by the First Appellate Court on the following
Substantial Question of Law:
“a) Whether the Judgements of Courts below are
vitiated by non consideration of material evidence available
on record, namely Advocate Commissioner's Report and Plan
marked as Ex.C1 and C2 and consequently erred in it's
finding that plaintiff failed to locate the disputed passage?
b) Whether the Judgements of Courts below are
liable to be setaside as perverse in it's failure to infer the right
of plaintiff over suit passage based on the recitals “including
pathway and Cart track” found in plaintiff's side documents?
c) Whether the Judgements of Courts below are
liable to be setaside as perverse in it's failure to consider
independent oral evidence let in by plaintiff in support of his
exclusive possession over disputed passage?
d) Whether the Courts below being a final Court of
facts are not erred in not considering the oral evidence let in
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S.A.No.309 of 2017
by the parties?”
3.The learned counsel appearing for the appellant would submit that
both the trial court as well as the first appellate court have not considered the
case in a proper prospective. The courts below has not considered the oral,
documentary evidences and the report of the Advocate Commissioner in a
proper prospective and non-application of mind the courts below have passed
the Judgment.
4.The learned counsel appearing for the appellant submitted that the
suit property belonged to Rathinapureeshwaraswamy Temple and the Rice mill
in the suit property was originally constructed by one Seethalakshmi and
thereafter she sold it to Kuppusamy. Thereafter the rice mill alone was sold to
the appellant. He admitted the fact that the land originally belongs to the
Rathinapureeshwaraswamy Temple. According to the appellant he has been
using the path way exclusively for his personal use to approach the rice mill.
5.Further he contended that the trial court has dismissed the suit
stating the appellant herein has not given a proper description of the property.
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S.A.No.309 of 2017
The trial court also held that the Survey Number of the suit is also not
mentioned in the Advocate Commissioner's report. Under these circumstances,
the trial court has also come to the conclusion that the appellant is not entitled
for the relief as such prayed for in the suit, for that he has not produced any
documentary evidence to prove his exclusive use of passage, ignoring
description properly mentioned in Ex.A1 and A3, physical features noted by the
Advocate Commissioner in his report and independent evidence of PW2 and
PW3. However the Advocate Commissioner's report has clearly mentioned the
path way as G H I J. In his report he has clearly stated the existence of
plaintiff's Manure pit, Rice Mill and Motor shed etc. right on the suit passage
clinchingly which proves the exclusive enjoyment passage by the plaintiff.
The Courts below have erred in stating that the plaintiff has not produced any
documentary evidences to prove the exclusive use of passage, ignoring
description in Ex.A1 and A3, physical features noted by the Advocate
Commissioner and independent evidence of PW2 and PW3. Without
application of mind the courts below have passed the Judgment. Hence, the
decision of the trial court and the first appellate court is liable to be set aside.
6.On perusal of the Judgments of the trial court and the first appellate
court, this Court is of the view that it would be apposite to extract the relevant
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S.A.No.309 of 2017
portion of the trial court judgment hereunder:
“5) tHf;F epYitapypUf;Fk;nghJ jhth
brhj;j mse;J mwpf;if jhf;fy; bra;antz;Lk;
vd;W epymsiyah;. Epjpkd;w Mizah;
epakpf;fg;gl;L mth;fs; jhth brhj;ij
ghh;itapl;L mse;J mwpf;if kw;Wk; tiuglk;
jhf;fy; bra;Js;shh;fs;/ nkw;go epy msitah;
kw;Wk; ePjpkd;w mizah; mwpf;if kw;Wk;
tiuglk; ePjpkd;w rhd;whtzk; eP k rh M 1
kw;Wk; 2 Mf FwpaPL bra;ag;gl;Ls;sJ nkw;go
mwpf;ifapy; jhth rh;nt vz; 52y;
eilghijapUg;gjhf epy msitaUk; ePjpkd;w
MizaUk; Fwpg;gpltpy;iy nkYk; epy
msitah; rh;nt vz; 51-2y; 0/10/0 Vhpy;
gug;gpw;F mUs;kpF buj;jpdg[hPc;&tuh; Rthkp
nfhtpy; bgahpy; tz;og;ghij gjpthfpa[s;sJ
vd;W Fwpg;gpl;Ls;shh;/ cz;ikapnyna thjp
jug;gpy; Fwpg;gpLtJnghy; jhth brhj;J
eilghij ,Uf;Fkhdhy; ePjpkd;w MizaUk;
epy msitaUk; jdJ mwpf;ifapy;
Fwpg;gpl;oUg;ghh;fs;/ ePjpkd;w MizaUk; epy
msitiaUk; Fwpg;gplhjjpjpypUe;nj jhth
,lj;jpy; nkw;go rh;nt vz;zpy; ve;jtpj
tHpg;ghija[k; ,y;iy vd;W bjhpatUfpwJ/
Mfnt thjp jug;gpy; jhth rh;nt vz; 52y; 26
brd;l; 78 Fhp eilghij cl;gl vd;W thjp
jug;gpy; Twg;gLk; Tw;iw ,e;ePjpkd;wk;
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S.A.No.309 of 2017
Vw;Wf;bfhs;stpy;iy/
6) thjp jhf;fy; bra;Js;s
tHf;Fiuapy; jhth brhj;jpy; cs;s tHp
eilghijia gpujpthjpfs; Mf;fpukpg;g[ bra;a
Kaw;rp bra;tjhf Fwpg;gl;Ls;shh;/ Mdhy;
tHf;fpy; nfhhpa[s;s ghpfhujpy; jhth 1 kw;Wk;
2tJ ,d brhj;ij gpujpthjpfs; Mf;fpukpg;g[
bra;a Kaw;rp bra;tjhf Fwpg;gpl;Ls;shh;/
gpujpthjpfs; jhth brhj;jpy; eilghijia
Mf;fpukpg;g[ bra;a Kaw;rp bra;jjhf
jila[j;jut[ nfhhp tHf;if jhf;fy;
bra;Js;shuh my;yJ jhth 1 kw;Wk; 2 ,d
brhj;Jf;fis gpujpthjpfs; Mf;fpukpg;g[ bra;a
Kaw;rp bra;jhh;fs; vd;gjw;F ,e;j tHf;if
jhf;fy; bra;Js;shuh vd;gija[k; ,e;j tHf;fpy;
thjp jug;gpy; epUgpf;ftpy;iy/ ve;j
fhuzj;jpw;nf ,e;j tHf;F jhf;fy;
bra;ag;gl;Ls;sJ vd;gij bjspthf
Fwpg;gplhkYk; Kud;ghLila bghUd;ikfspd;
(in consistant plea)
mog;gilapy; ,e;j tHf;F jhf;fy;
bra;ag;gl;Ls;sJk; Vw;Wf;bfhs;sToajhf
,y;iy/
,J rk;ke;jkhf khz;g[kpF brd;id
cah;ePjpkd;wj;jpy; Kd;jPh;g;g[ ,e;j tHf;fpw;F
bghUe;Jtjhf cs;sJ/
(2015) 6 MLJ 586
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S.A.No.309 of 2017
LNIND 2015 BMM 175
BEFORE THE MADURAI BENCH OF MADRAS HIGH
COURT
S.A.(MD0 NO.540 OF 2009 AND M.P. (MD). NO.1 OF
30th June 2015
Sivarama Thevar
... Appellant/Respondent/Defendant
Versus
Narasus spinning Mulls Office
represented by its Managing
Director, Authorised Signatory,
G.Paneer Selvam, Salem.
...Respondent/Appellant/Plaintiff
Perusal of pleadings made in plaint. Ex.A10 and
evidence of PW1 will show that suit filed in name of
business concern without describing maintainable cannot be
brushed aside as a having no substance in it – Objection to
maintainability of suit goes to root of cases – Lower
appellate Judge failed to consider question regarding
maintainability of case when plaint pleading is nebulous as
to nature of composition of business concern shown as
plaintiff – Ambiguous plea relating to constitution of
plaintiff will made suit itself not maintainable. Decree of
Lower Appellate Court set aside – Decree of Trial Court
restored.
nkw;go jPh;g;g[ ,t;tHf;fpw;Fk;
bghUe;Jtjhf cs;sJ
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S.A.No.309 of 2017
7) thjp jhth brhj;ij 30/01/2009
njjpapl;l gjpt[ bra;ag;glhj fpuagj;jpuj;jpd;
mog;gilapy; fpuak; th';fpapUg;gjhf
Fwpg;gpl;Ls;shh;/ Mdhy; tHf;Fiuapy;
01/02/2009y; gpujpthjpfs; jhth brhj;ij
Mf;fpukpg;g[ bra;a Kaw;rp bra;ajhh;fs; vd;W
Twp 05/02/2009y; ,e;j tHf;if jhf;fy;
bra;Js;shh;/ nkYk; gpujpthjpfs; 01/02/2009y;
jhth brhj;jpy; Mf;fpukpg;g[ bra;a Kaw;rp
bra;jhh;fs; vd;gtjw;Fk; ve;j xU MtzKk;
thjp jug;gpy; jhf;fy; bra;ag;gltpy;iy/ ve;j
tHf;F K:yj;jpy; mog;gilapy; ,e;j tHf;if
thjp jhf;fy; bra;Js;shh; vd;gija[k; thjp
jug;gpy; epWgpf;ftpy;iy vt;tpj tHf;FK:yKk;
,y;yhky; xU tHf;if jhf;fy; bra;a ntz;Lk;
vd;gjw;fhfnt thj jug;g[ rhd;whtzk; 3ia
jahh; bra;J thjp jhf;fy; bra;Js;s ,e;j
tHf;F epiyf;fjf;fJ my;y vd;W
,e;ePjpkd;wk; jPh;kdpf;fpwJ/@
It is also relevant that the Judgment and decree
passed by the first appellate Court is extracted as under:
10/gpur;rpid 1+
nky;KiwaPl;lhsh;-thjp jug;gpy; tHf;if
bfhz;L tUk;nghJ jhth brhj;J tpguj;jpy; (1)
g[d;ir g[y vz; 52y; 26 brd;l; eilghij
cl;gl (2) g[d;ir kid g[y vz; 52y; 86
brd;l; vd brhj;J tpguk; fhl;lg;gl;L ,uz;L
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S.A.No.309 of 2017
brhj;Jf;fSf;Fk; xd;whf ehd;bfy;iy
fhl;lg;gl;L mr; brhj;ij thjp mikjpahd
Kiwapy; mDgtpj;J tUtij vjph;thjpfSk;
mth;fsJ Ml;fSk; vt;tpj ,ila{Wk;
bra;af;TlhJ vd;W epuj;ju cWj;Jf;fl;lis
ghpfhuk; nfhhp tHf;F jhf;fy; bra;ag;gl;Ls;sJ
,e;j NH;epiyapy; ,e;ePjpkd;wk; thjp
tHf;Fiuia kpff; ftdkhf ghprPypf;Fk;nghJ
thjp jdJ brhj;J tpguj;jpy; Twpa[s;s
midj;J brhj;Jf;fisg; bghJg; gpur;rid
,y;iy vd;gJk; khwhf mjd; xU gFjpapy;
mjhtJ ,e;j thjpahy; jdpj;J ghijahf
gad;gLj;jp tUk; ,lj;ijg; bghWj;J jhd;
thjp vjph;thjpfspilna gpur;rpid vGtJk;
thjpapd; thf;Fiwia nehf;Fk;nghJ
bjhpatUfpwJ/ mt;thwhd NH;epiyapy; jhd;
gpur;rpidf;Fhpa ghijapd; brhj;J tpguj;jpy;
bjspt[gLj;jtpy;iy/ mjhtJ gpur;rpidf;Fhpa
ghijap; ePs mfsnkh my;yJ bkhj;j
ghug;gsnth my;yJ Fwpg;gpl;l ehd;bfy;f;Fs;
me;j ghij tUrpwJ vd;gijna
thjpnky;KiwaPl;lhsh; jd;Dila tHf;Fiuapy;
rl;of; fhl;lj; jtwptpl;lhh;/ bkhj;j brhj;ij
bghWj;J gpur;rpid ,y;iy vd;Wk; ghijia
kl;Lnk vjph;thjpfs; Mf;fpukpf;fg;nghtjhf
mr;RWj;jp me;j ghijia epjPkd;wj;jpw;F
milahsg; gLj;j jtwptpl;lhh; vd;gJ
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S.A.No.309 of 2017
mtUila brhj;J tpguj;ij nehf;Fk;nghJ
bjhpatUfpwJ/ khwhf nky;KiwaPl;lhsh; jug;g[
fw;wwpe;j tHf;fwpdh; thjpLk;nghJ eilghij
cl;gl vd brhj;J tpguj;jpy; Twg;gl;Ls;sJ
vd;Wk; vdnt. brhj;J
milahsg;gLj;jg;gl;Ls;sJ vd;W Twpa[s;shh;/
nkw;fz;l thjk; Vw;g[ilajh vd;gij
,e;ePjpkd;wk; ghprPypf;Fk;nghJ bkhj;j brhj;jpy;
eilghij v';F Muk;gpj;J v';F KofpwJ
mjd; ePs mfsk; vd;d vd;gjw;F bjspthf
tpsf;fk; ,y;iy vd;gjhy; eilghij cl;go
vd xU thh;j;ij kl;Lnk brhj;ij
milahsg;gLj;Jtjw;F ve;j thrfk; ,y;iy
vd ,e;ePjpkd;wk; Kot[f;F tUfpwJ/
11/,e;j NG;epiyapy; ehd; jhth
brhj;jhdJ mUs;kpF buj;jpdg[hPc;&tuh;Rthkp
nfhtpYf;F ghj;jpag;gl;lJ vd;gJ ,U jug;gpYk;
bjspthf xg;g[f;bfhs;sg;gl;Ls;sJ/ ,e;j
NH;epiyapy; thjpahdth; jhth brhj;ij th rh
M 1 d; thapyh jhd; chpik fpilf;fg;bgw;W
mDgtk; bra;J tUtjhf Twpa[s;shh;/
mjhtJ xU rPjhbyc;&kp vd;gth; Fg;g[rhkp
vd;gtUf;F 27/06/1964k; njjp fpuak; bfhLj;j
mijj;bjhlh;e;J Fg;g[rhkpapd; thhpRfshy;
mDgtpf;fg;gl;L te;J mij Fg;g[rhkpapd;
thhpRfs; ,e;j thjpf;F th rh M 3d;
thapyhf fpuak; bfhLj;jjhf Twg;gl;Ls;sJ/
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S.A.No.309 of 2017
,e;j NG;epiyapy; th rh M 1 rPjh byc;&kp
mk;khthy; Fg;g[rhkpf;F fpuak; bfhf;fg;gl;l fpua
tpguj;jpy; g[y vz; 52y; cs;s JhPf;f iu!;kpy;
fl;olk; iybrd;!; cl;gl Twp mwitiu';
kpy;iya[k; nkw;go nky;fl;olk; cl;gl
midj;ija[k; fpuak; bfhLg;gjhf
Twg;gl;Ls;sJ/ mt;thW Twk;nghJ me;j
iu!;kpy;ypy; cs;s jsthl';isa[k; Rl;of;fhl;o
mjidj; bjhlh;e;J gpd;dpl;L Twk;nghJ
eilghija[k; tz;og;ghija[k; cl;gl vd
Twg;gl;Ls;sJ Mdhy; me;j Mtzj;jpy;
brhj;jf;fspd; gug;gst[ fhl;lg;gltpy;iy
nkw;gz;l mtzj;ij ,e;ePjpkd;wk; cw;W
nehf;Fk;nnghJ me;j MtzkhdJ iu!;kpy;iy
kl;Lnk tpw;gid bra;tjhf fhl;lg;gl;Ls;sjh
,e;ePjpkd;wk; Kot[f;F tUfpwJ/ mt;thwhd
NH;epiyapy; th rh M 3d; mog;gilapy; ,e;j
thjp-nky;KiwaPl;lhsh; g[y vz; 52y; 26 brd;l;
eilghij cl;gl kw;Wk; 86 brd;l; epyj;ij
Fg;g[rhkpapd; thhpRfsplkpUe;J vjd;
mog;gilapy; fpuak; bgw;whh; vd;gjw;F ve;j
tpsf;fKk; ,y;iy/ Fg;g[rhkpa[k; nkw;fz;lthW
jhd; th rh M 3y; fz; brhj;J tpguj;ij
jhd; mDgtpj;J te;jhh; vd;gjw;Fk; my;yJ
mtuJ thhpRfs; mDgthpj;J te;jhh;fs;
vd;gjw;Fk; ,e;j thjp jug;gpy; vt;tpj
MtzKk; ,e;ePjpkd;wj;jpd; Kd;g[
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S.A.No.309 of 2017
Kd;dpWj;jg;gltpy;iy/ mt;thwhd NH;epiyapy;
nkw;fz;lthW jhth brhj;J tpguj;jpy; fz;l
mst[fSld; thjpf;Fk; mtuJ Kd;ndhh;fSf;Fk;
brhj;Jf;fs; mDgtj;jpy; ,Ue;J vd;gij
Twtjw;F jFjp tha;e;j eguhdth; brhj;jpd;
chpikahsuhd mUs;kpF buj;jpdg[hp!;tuh; Rthkp
nfhtpy; eph;thfdj;jpd; kl;LnkahFk;/ mth;fs;
kl;Lnk Kd;djhf thjpapd; Kd;ndhh;f;Fk;.
gpd;dpl;L thjpa[k; tHf;Fiuapy; fz;lthW
brhj;ij mjd; mikg;g[ld; mDgtj;J te;jdh;
vd;gij Twtjw;F jFjp tha;e;j eguhthh;/
thjp jug;gpy; th rh M 5. 6 nfhtpy;
eph;tj;jhy; tH';fg;gl;l nfl;g[ mwptpg;g[ gjpntL
kw;Wk; gFjp urPJ ,e;ePjpkd;wj;jpd; Kd;g
jhf;fy; bra;ag;gl;oUe;jhYjk; mit tHf;Ff;F
gpd;dpl;lit vd;gjhy; me;j Mtz';fs;
thjpapd; tHf;if epiyepWj;Jk; tifapy;
vLj;Jf;bfhs;s ,ayhJ vd;Wk; tHf;Ff;F
Kd;djhf th rh M 5. 6f;Fhpa Mtz';fs;
,e;j thjpahy; jhf;fy; bra;ag;gl;oUe;jhy;
kl;Lnk ,e;j Mtzj;jpd; Vw;g[ilaJ vd
,e;ePjpkd;wk; Kot[f;F tUfpwJ/ jhth
brhj;jpd; xU tz;og;ghij ,Ue;jJ vd;Wk;
mJ thjpapd; jdpg;gl;l mDgtj;jpy; ,Ue;jJ
vd;gij fhl;Ltjw;F thjp jug;gpy; vt;tpj
MtzKk; Kd;epWj;jg;gltpy;iy ePjpkd;wk;
Mizah; mwpf;ifapYk; epy msitahpd;
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S.A.No.309 of 2017
mwpf;ifapYk; tz;og;ghij ,Ue;jjhf
Twpa[s;snghjpYk; me;j tz;og;ghij ,e;j
thjpapd; jdpg;gl;l chpik kw;Wk; mDgtj;jpy;
jh; ,Ue;jJ vd;gij ,e;j thjpna Vw;fj;jf;f
Mtz';fisf; bfhz;L ePjpkd;wj;jpd; Kd;g[
epUgdk; bra;antz;Lk;/ Mdhy; mij
epUgdk; bra;a[k;tpjkhf thjp jug;gpy; vt;tpj
MtzKk; Kd;epWj;jg;gltpy;iy/ thrhM1
kw;Wk; 3y; eilghij tz;og;ghij cl;gl vd
Twg;gl;oUe;jnghjpYk; thrhM1 brhj;jpd;
gug;gsnth my;yJ ePs mfynkh fl;lg;glhj
NH;epiyapy; mjpy; fz;lthW tz;og;ghij
kw;Wk; eilghij thjpapd; Kd;ndhh;fSf;F
jdpj;j chpik bfhLf;fg;gl;lJ vd;Wk; TWk;
Tw;W Vw;fj;jf;fjhf ,y;iy vd ,e;ePjpkd;wk;
Kot[f;F tUfpwJ/ ,e;j NH;epiyapy; jhd;
,e; ePjpkd;wlk Mizahpd; mwpf;if epy
msitahpd; mwpf;ifia ghprPypf;Fk;nghJ eP k
rh M 4d; mog;gilapy; jhth brhj;J
Mizauhy; Rl;of;fhl;lg;gl;Ls;s ghijahtJ
,uz;L gpujhf rhifis ,izg;gjhfnt
mike;Js;sJ vd Twpa[s;sij ghprPyidf;F
vLj;Jf;bfhs;Sk;nghJ nkYk; tUtha; Jiw
Mtz';fspy; mUs;kpF buj;jpdg[hpc;&tuh; Rthkp
nfhtpy; bgahpy; epytpay; tzog;ghij vd
fhl;lg;gl;Ls;sJ ghprPyidf;F vLj;Jf;
bfhs;Sk;nghJ Fwpg;ghf mJ thjp my;yJ
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S.A.No.309 of 2017
thjpapd; Kd;ndhh;fshy; jdpg;gl;l ghijahf
gad;gLj;jp ,Ug;gjw;fhd rhj;jpaTWfnsh
tha;g;g[fnsh ,y;iy vd ,e;ePjpkd;wk; Kot[f;F
tUfpwJ/ nkYk; jhth brhj;jpy; U iu!;kpy;
mike;Js;sJ vd;gij ghprPyidf;F
vLj;Jf;bfhs;Sk;nghJ iu!;kpy;iy
cgnahfg;gLj;Jk; egh;fs; midtUk; me;j
tz;og;ghij kw;Wk; eilghijia
gad;gLj;Jtjw;fhd tha;g;g[fs; cs;sJ vd;Wk;
vdnt. ehsJ njjp tiu mUs;kpF
buj;jpdg[hPc;&tuh; Rghkp nfhtpy; epytpay; ghij
vd mJ tUtha Jiw Mtz';fspy; mJ
guhkhpf;fg;gl;L tUtij ghprPyidf;F
vLj;Jf;bfhs;Sk; nghJ jhth brhj;jhdJ
mjhtJ jhth brhj;jpy; fz;l
tz;og;ghijahdJ ,e;j thjpapd; jdpj;j
chpikapy; cs;sJ vd;gJ Vw;g[ilajpy;iy
vd;Wk; nkYk; me;j brhj;J KG mikg;iga[k;
mjd; mDgtj;ija[k; Twtjw;F jFjp tha;e;j
eguhd nfhtpy; eph;thfj;ij ,e;j thjp
tHf;fpy; jug;gpduh nrh;f;f jtwptpl;ljhYk;
kw;Wk; nfhtpy; eph;thfj;ij rhl;rpahf thjp
jhthtpy; Fwpg;gpl;Ls;s tz;og; ghijahdJ
,e;j thjpapd; jdpj;j mDgtj;jpy; jhd;
,Ue;J tUfpwJ vd;gij ,e;j thjp jug;gpy;
epUgdk; bra;a jtwptpl;ljhf ,e;ePjpkd;wk;
Kot[f;F tUfpwJ/@
https://www.mhc.tn.gov.in/judis/
S.A.No.309 of 2017
7.On perusal of the above judgment it shows that the trial court had
considered all the pleadings, oral and other documentary evidences in proper
prospect. The trial court below had appointed an Advocate commissioner for
giving a report with regard to the disputed pathway. On perusal of the
Advocate Commissioner's report, the Advocate Commissioner has mentioned
the path way as JIGH, but he has not mentioned any survey number. The trial
Court has recorded in its Judgment that the Surveyor has mentioned about the
Survey number as 51/2 comprised of 0.010 ares, belong to Rathnapureeshwarar
Temple, whereas in the present case the appellant's path way is comprised in
S.No.52. Since the description of the path way mentioned in the plaint and the
Advocate commissioner's report has not clearly mentioned the survey numbers
the Courts below have come to the conclusion that the plaintiff is not entitled
for the relief as claimed in the suit and dismissed the suit.
8.The first appellate court also concur with the finding of the trial
court. It has thoroughly analyzed both oral and documentary evidences and the
Judgment of the trial court.
https://www.mhc.tn.gov.in/judis/
S.A.No.309 of 2017
9.Therefore, this Court is of the opinion that such a well reasoned
Judgment of the courts below need not be interfered with. This Court is also
concur with the finding of the courts below.
10.In fine, this court unable to trace any substantial question of law
arises for consideration as suggested by the appellant in the appeal Hence, this
Court finds no merit in the appeal and this Court does not find any error in the
Judgment and Decree passed by the Courts below. Hence, the second appeal is
liable to be dismissed.
11.In the result, the Second Appeal is dismissed. No cost.
Consequently, the connected miscellaneous petition is closed.
20.01.2021
Index: Yes/No
Internet: Yes/No
Speaking Order/Non Speaking Order
ah
To
The Principal District Judge,
Tiruvarur.
https://www.mhc.tn.gov.in/judis/
S.A.No.309 of 2017
KRISHNAN RAMASAMY, J.,
ah
S.A.No.309 of 2017
20.01.2021
https://www.mhc.tn.gov.in/judis/
