SIDDA Vs. VARADANAYAKA

JUDGEMENT

(1.) This matter is listed for admission and I have heard the learned counsel for the appellant.

(2.) This appeal is filed against the judgment and decree dtd. 4/4/2017 passed in R.A.No.12/2016 on the file of the Senior Civil Judge and JMFC, Kollegala, dismissing the appeal and confirming the judgment and decree dtd. 19/12/2015 passed in O.S.No.53/2009 on the file of the Additional Civil Judge and JMFC, Kollegala.

(3.) The appellant-plaintiff has filed the suit for the relief of declaration of possessory rights and consequential relief of permanent injunction restraining the defendant from interfering with the peaceful possession of the plaintiff over the suit schedule property.