KARUPPUSAMY Vs. RANGASAMY

JUDGEMENT

(1.) Aggrieved over the concurrent findings, made in A.S.No.70 of 2008 dated 09.12.2009 on the file of the learned Principal Subordinate Judge, Gopichettipalayam, and in O.S.No.13 of 2004 dated 24.06.2008, on the file of the learned District Munsif, Sathyamangalam, the defendant in the above referred suit, preferred the second appeal praying to set aside the judgment and decree passed by the Courts below.

(2.) The respondent filed a suit as against the appellant in O.S.No.13 of 2004 on the file of the learned District Munsif, Sathyamangalam, seeking the relief of permanent injunction restraining the appellant from interfering with his physical possession and enjoyment of the suit schedule property.

(3.) By judgment and decree dated 24.06.2008, the learned District Munsif, Sathyamangalam, allowed the suit in entirety and granted the decree for permanent injunction. In the appeal preferred by the defendant in A.S.No.70 of 2008, the learned Subordinate Judge, Gopichettipalayam, by judgment and decree dated 09.12.2009, confirmed the findings arrived at by the learned District Munsif, Sathyamangalam and dismissed the appeal. Feeling aggrieved by the same, the defendant is before this Court with the present second appeal.