KRISHNAN Vs. ALAGHUDURAI

JUDGEMENT

(1.) THE 1 st respondent herein/plaintiff (family Manager) has filed the suit in O.S. No. 454 of 1992 before the District Munsif Courtf Ariyalur for declaration, declaring that the plaintiff's family is the absolute owner of the suit property and for permanent injunction, re- straining the defendants from interfering with the plaintiff's peaceful possession and enjoyment of the suit property and for costs.

(2.) THE case of the plaintiff as set out in the plaint is as follows:

(3.) ON consideration of the oral as well as the documentary evidence, the trial Court decreed the suit and the appeal filed as against the same filed by the defendants was dismissed, confirming the judgment and decree of the trial Court as against which, this second appeal has been filed.