DHANDAPANI Vs. BALAMURUGAN

JUDGEMENT

(1.) THIS Second Appeal is focused animadverting upon the judgment and decree dated 29.10.2009 passed in A.S. No.15 of 2009 by the Sub-Court, Neyveli, confirming the judgment and decree of the learned District Munsif cum Judicial Magistrate Court, Neyveli in O.S. No.322 of 2005. The parties are referred to hereunder according to their litigative status and ranking before the Trial Court.

(2.) A "resume" of facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: (a) The Plaintiff, who is the Respondent herein filed the Suit seeking the following reliefs: "To grant permanent injunction restraining the Defendants their men and agents from entering into the suit property." (extracted as such) (b) The Defendants filed the Written Statement resisting the Suit. (c) Whereupon issues were framed. The Plaintiff/Balamurugan examined himself as P.W.1 along with P.W.2/Selvapandian and P.W.3/Arumugam and Exs.A1 to A22 were marked. On the side of the Defendants D.W.1 to D.W.6 were examined and Exs.B1 to B22 were marked. (d) Ultimately the Trial Court decreed the Suit. Being aggrieved by and dissatisfied with the same, Appeal was filed for nothing but to be dismissed confirming the judgment and decree of the Trial Court.

(3.) HEARD both sides.