S.KALAM Vs. V.VALLIAMMAI

JUDGEMENT

(1.) The plaintiff in O.S.No.362 of 2004 on the file of the Principal District Munsif, Karaikudi, is the appellant in this second appeal.

(2.) The suit was one for permanent injunction restraining the defendants from interfering with the plaintiff's possession and enjoyment of the suit property. The first defendant is the daughter of the second defendant. The suit was decreed on 12/3/2008. Aggrieved by the same, the defendants filed A.S.No.11 of 2008 before the sub court, Devakkottai. The first appellate court by the impugned judgment and decree dtd. 21/10/2008 reversed the decision of the trial court and dismissed the suit by allowing the appeal. Challenging the same, this second appeal came to be filed.

(3.) The second appeal was admitted on the following substantial questions of law:-