S. PONNAMBALAM Vs. SANKARALINGAM (DIED)

JUDGEMENT

(1.) Aggrieved over the concurrent findings of the Courts below, dismissing the suit filed for permanent injunction, the present second appeal came to be filed.

(2.) The cross appeal is also filed by the respondents against the findings of the First Appellate Court that the respondents have not proved the customary right over the suit property and also against the findings of the First Appellate Court for deciding the title of the plaintiff.

(3.) For the sake of convenience, the parties are referred to herein, as their own ranking as before the Trial Court.