G SUNDARRAJ ALIAS SUNDARAM Vs. RAJAMANI

JUDGEMENT

(1.) THIS appeal is filed against the order dated 04.08.2009 passed by the learned Additional District Judge, Puducherry at Karaikal, in E.A.No.62 of 2006 in E.P.No.57 of 2004 in O.S.No.59 of 2000, in and by which, the application filed by the 1st respondent herein to remove the obstruction raised by the appellant herein and put her into the possession of suit schedule property, was allowed.

(2.) THE facts, which are necessary to decide the issue involved in this appeal, are as follows:

(3.) HEARD the learned counsel for both sides and perused the materials available on record.