RAHAMATH KHATOON Vs. AZAM

JUDGEMENT

(1.) This second appeal of the plaintiff arises out of the judgment and decree dated 18.09.2017 in Regular Appeal No.01/2016 passed by the Senior Civil Judge and J.M.F.C., at Gowribidanur.

(2.) By the impugned judgment and decree, the First Appellate Court allowed the appeal of the defendant, reversed the judgment and decree dated 26.10.2015 in O.S.No.291/2011 passed by the Principal Civil Judge & J.M.F.C., Gauribidanur. By the said judgment and decree, the Trial Court had decreed the suit of the plaintiff for permanent injunction.

(3.) The appellant was the plaintiff and respondent was the defendant before the trial court. For the purpose of convenience, parties will be referred to henceforth as per their rankings before the trial Court.