C R MALAYALAM Vs. OFFICIAL RECEIVER TIRUCHIRAPALLI

JUDGEMENT

(1.) THE above second appeal is directed against the judgment and decree dated 13.12.1988 made in A.S.No.26 of 1987 by the Court of Subordinate Judge, Karur thereby confirming the judgment and decree dated 13.1.1987 by the Court of Additional District Munsif, Kulithalai.

(2.) THE appellant herein has filed the suit praying for the grant of a decree of permanent injunction restraining the defendants from in any manner interfering with the plaintiff's peaceful possession and enjoyment of the plaint schedule properties and for costs and the said suit having come to be dismissed on trial and on first appeal, the plaintiff has preferred this second appeal.

(3.) BASED on the above pleadings, as pleaded by parties, the trial court having framed for issues, conducted trial of the case, wherein the plaintiff would examine himself as P.W.1 for oral evidence on his side and would mark 12 documents as Exs.A-1 to A-12. on behalf of the defendants, on Kumarasamy had been examined as D.W.1 for oral evidence on behalf of the defendants and 6 documents had been marked as Exs.B-1 to B-6.