GANAPATHI KOUNDAN Vs. NATARAJAN

JUDGEMENT

(1.) This appeal has been referred to a Division Bench on the ground that there is an apparent conflict in the decisions of this Court reported in Sadasivan Pillai v. State ( 1959 KLT 501 ) and Vellakutty v. Karthiyani ( 1967 KLT 667 ).

(2.) The second appeal which is filed by defendants 2 to 10 arises out of a suit for permanent injunction to restrain them from interfering with the possession of the plaint property by the plaintiff.

(3.) The plaint schedule property is a paddy land covering an extent of 1 acre 80 cents. The suit was dismissed by the Trial Court and it was decreed by the learned appellate Judge.