ARUNACHALAM Vs. GOVINDAN

JUDGEMENT

(1.) This Second Appeal is filed against the concurrent findings of the Courts below in a suit for declaration and permanent injunction.

(2.) Heard the learned counsel for the appellant.

(3.) According to the plaintiff, the suit property is the ancestral property of the plaintiff and being in its possession and enjoyment, upon which, the plaintiff built a house. The defendants are disturbing the peaceful possession and enjoyment of the suit property. Hence, sought for injunction.