POOSANAMA W/O LATE PARTHASARATHY AND YADAVAN S/O POOSANAMMA Vs. D. ROBERT S/O D.V. PAUL AND KIRUBAKARAN S/O POOSANAMMA (SINCE DEAD BY L.RS. SMT. VASANTHA, W/O KIRUBAKARAN AND OTHERS)

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 19.11.2003 passed by the First Appellate Court in R.A. NO. 22/1999 allowing the appeal and decreeing the suit of the plaintiff, the defendants 1 and 2 have filed this appeal.

(2.) FOR the sake of convenience, parties would be referred to, as par their rank in the Trial Court.

(3.) THE defendants denied the suit claim. The Trial court having framed 5 issues, dismissed the suit of the plaintiff. Aggrieved by the same, the plaintiff preferred an appeal, which came to be allowed by holding that the plaintiff is the owner of the suit schedule property and granted an injunction restraining the defendants from interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property and directed the defendants to remove the construction put up on the suit schedule property. Aggrieved by the judgment and decree of the First Appellate Court, the defendants 1 and 2 have filed the present appeal.