VEDAMUTHU Vs. THANGAVELU PILLAI

JUDGEMENT

(1.) The plaintiffs are the appellants herein. The plaintiffs filed a suit for injunction restraining the defendants from interfering with their peaceful possession of the suit schedule property. The suit property is the piece of land measuring 3 feet east-west and 33 feet of north south described in the rough sketch (Ganesan Road, Lakshimpuram). After contest, both the suit and appeal suit were dismissed. Hence, the second appeal filed by the appellants.

(2.) For the sake of the convenience, the parties are referred to as per their ranking before the trial Court, as plaintiffs and defendants.

(3.) The suit, out of which the above appeal arises, was filed by the plaintiffs for a permanent injunction restraining the defendants from interfering without possession of the suit property, namely an open space measuring 3 feet East-West and 33 feet North-South situated on the west of plaintiff's house marked ADEF in the plan. Since the respondents tried to encroach and interfere without possession, the appellants/plaintiffs came forward with the present suit.