VASANTHI Vs. RAJAM

JUDGEMENT

(1.) The second appeal is preferred by the plaintiff who lost in both Courts her suit for permanent injunction.

(2.) The case of the plaintiff:

(3.) Alleging that the defendants have encroached upon 5 feet North of the property under their occupation and had put up a temporary bathroom and latrine recently and all attempts to prevent it through the police and the revenue people did not give the desired result, describing the encroached portion as 'B' schedule in the plaint, suit for permanent injunction is filed.