ADHIKESAVA GOUNDER Vs. MUNUSAMI GOUNDER

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 30.6.2008, made in A.S.No.19 of 2007, on the file of the Subordinate Court, Cheyyar, Tiruvannamalai District, confirming the judgment and decree, dated 19.4.2007, made in O.S.No.223 of 2005, on the file of the Additional District Munsif Court, Vandavasi.

(2.) THE plaintiff in the suit, in O.S.No.223 of 2005, is the appellant in the present second appeal. THE defendants in the said suit are the respondents herein. THE suit had been filed by the plaintiff praying for the relief of permanent injunction against the defendants, in respect of the suit schedule properties.

(3.) IN view of the averments made on behalf of the plaintiff, as well as the defendants, the trial Court had framed the following issues for consideration: -1. Whether the plaintiff is in possession of item 3 of the suit property? 2. Whether the plaintiff is entitled to the relief of injunction as prayed for? 3. To what relief?-