A. SARASAMMA Vs. M. SAROJAM, W/O. THYAGARAJAN

JUDGEMENT

(1.) THE Second Appeal arises from the judgment and decree of the Second Additional District Court, Thiruvananthapuram in A.S. No.244 of 1998 reversing the judgment and decree of the First Additional Munsiff's Court, Thiruvananthapuram in O.S. No.402 of 1996.

(2.) THE appellant-plaintiff sued for a decree for prohibitory injunction against the respondent causing obstruction to the appellant thatching the shed in the suit property and interfering with the possession claimed by the appellant in the said property.

(3.) THE respondent claimed that she is the owner in possession of the suit property as per Ext.B1, sale deed dated 18.09.1980 executed by Meenakshy Ammal.