L. DEVARAJ Vs. VASANTHA

JUDGEMENT

(1.) These Second Appeals have been filed challenging the concurrent findings of the Courts below.

(2.) The appellant is the plaintiff in the suit O.S. No.2747 of 1990 on the file of District Munsif Court, Coimbatore. The said suit was filed for permanent injunction against the respondents to restrain them from interfering with the appellant's peaceful possession and enjoyment of the property at Kallapatti Village, Survey No.337/1 measuring an extent of 4.02 acres, hereinafter referred to as the "suit schedule property".

(3.) The respondents are the defendants in the said suit. The respondents Nos.1 and 2 have also filed a separate suit in O.S.No.756 of 1991 against the appellant before the very same District Munsif Court at Coimbatore seeking for the very same relief of permanent injunction for the very same suit property.