H.SUNDARAM Vs. M.RAVI

JUDGEMENT

(1.) This Second Appeal has been filed challenging the concurrent findings of the Courts below.

(2.) The appellants are the defendants in the suit O.S. No.109 of 1999 on the file of the District Munsif Court, Coonor and the respondents are the plaintiffs.

(3.) The suit was filed for permanent injunction to restrain the defendants from interfering with the plaintiffs peaceful possession and enjoyment of the suit schedule property measuring 3 1/2 cents in R.S. No.694/1 of Ketty Village, Coonoor Taluk, The Nilgris District.