M. SUMITHRA Vs. K. CHANDRABABU

JUDGEMENT

(1.) THE appellant herein is the defendant in O.S.No.2024/2006. THE suit in question was filed by the plaintiffs seeking for a judgment and decree of permanent injunction against the defendant and persons claiming under her. THE Court below after considering the rival contentions has decreed the suit. THE defendant is therefore before this Court in this appeal.

(2.) THE parties would be referred to in the same rank as assigned to them before the Court below for the purpose of convenience and clarity.

(3.) THE Court below on taking note of the rival contentions had framed five issues for its consideration. THE plaintiff No.1 examined himself as P.W.1 and two witnesses were examined as P.W.2 and P.W.3. THE documents at Exhs.P1 to P30 were relied upon. THE defendant examined herself as D.W.1 and relied upon the documents at Exhs.D1 and D2. THE Court below on analysing the evidence has decreed the suit.