N. VARALAKSHMI Vs. NOORULLA KHAN AND ORS.

JUDGEMENT

(1.) The appellant has challenged the Judgment and Decree of the trial Court, dismissing the suit for permanent injunction, confirmed in the appeal by the first appellate Court. The facts reveal that the appellant, who claims to be the tenant and owner of the land bearing Sy. No. 178/11, measuring 29 guntas described in the schedule to the plaint filed the suit for injunction to restrain the contesting respondents 1 and 2 from putting up any construction over the suit property and later sought for mandatory injunction to demolish the construction made in the suit land. Respondents 1 and 2 appeared before the trial Court and filed the written statement denying the title of the appellant and construction of the house on the suit land.

(2.) The appellant has filed an application, seeking permission to produce additional documents, i.e., copy of the Order of the Land Tribunal granting occupation rights over the suit property, katha extract, RTC, etc.

(3.) I have heard learned counsel for both the parties.