CHANDRASHEKAR Vs. SURESHACHARI

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel for the appellants.

(2.) This second appeal is filed against the concurrent finding of the Trial Court and the First Appellate Court.

(3.) The factual matrix of the case of the plaintiff before the Trial Court while seeking the relief of permanent injunction against the defendants is that he had purchased the suit schedule property on 29/12/2001 for valuable consideration of Rs.35,000.00. Since from the date of purchase, he is enjoying the suit schedule property. The documents at Exs.P.4 and 5 to 8 clearly discloses that he is in possession of the property. The defendant is making effort to interfere with the possession of the property and hence without any other alternative filed the suit and sought for the relief of permanent injunction.