LAWS(MAD)-2021-7-162

T. CHENTHAMARAKSHAN Vs. T. JANARTHANAN

Decided On July 12, 2021
T. Chenthamarakshan Appellant
V/S
T. Janarthanan Respondents

JUDGEMENT

(1.) The plaintiff in OS.No.1086 of 2005, on the file of the learned I Additional District Munsif, Coimbatore, is the appellant herein. Before the said Court, he has filed the above referred suit, as against the respondent/defendant, seeking the relief of permanent injunction restraining him, his men etc., from interfering in any manner with the plaintiff's possession and enjoyment of the suit property and for Costs.

(2.) By judgment and decree dated 16.02.2007, the learned I Additional District Munsif, Coimbatore, had allowed the suit and passed a decree, as prayed for.

(3.) Aggrieved over the said findings, the respondent in this appeal preferred an appeal, in AS No.73 of 2007 on the file of the learned I Additional Subordinate Judge, Coimbatore. By judgment and decree dated 17.09.2007, the learned I Additional Subordinate Judge, Coimbatore, had allowed the said appeal and set aside the decree, which stood in the name of the appellant/plaintiff. Feeling aggrieved over the said findings, the plaintiff in the suit, has preferred the second appeal.