MANI Vs. KUPPAN

JUDGEMENT

(1.) I have heard the learned counsel for the appellants and the learned counsel for the respondent. I have also perused the evidence on record and the impugned Judgment and Decree dated 26.02.2014 of the Principal Subordinate Court, Villupuram (hereinafter referred to as the First Appellate Court) and the Judgment and Decree dated 19.12.2011 of the Principal District Munsif Court, Villupuram (hereinafter referred to as the Trial Court).

(2.) During the pendency of this appeal, the appellant died. Therefore, the sole appellant's representatives were impleaded as the second to sixth appellants vide order dated 17.04.2021. Ranks of the parties before the Trial Court shall be referred to this Judgment for the sake of the clarity.

(3.) The deceased plaintiff had filed O.S.No.49 of 2010 before the Trial Court. O.S.No.49 of 2010 was filed for a permanent injunction to restrain the defendant and his agents from interfering with the peaceful possession of the deceased plaintiff.