K. THANGAVEL Vs. A. MANICKAM

JUDGEMENT

(1.) The present Second Appeal is directed against the judgment and decree dtd. 29/6/2009 passed in A.S.No.147 of 2008 on the file of the Subordinate Court, Thiruchengode, reversing the judgment and decree dtd. 29/1/2008 passed in O.S.No.290 of 2002 on the file of the District Munsif Court, Tiruchengode.

(2.) The respondent/plaintiff has filed a suit before the learned District Munsif, Tiruchencode in O.S.No.290 of 2002, seeking the relief of permanent injunction restraining defendant and their supporters from any way preventing or disturbing the plaintiff from laying the pipeline in the suit schedule property.

(3.) The learned District Munsif, Tiruchengode, by judgment and decree dtd. 29/1/2008 dismissed the suit, against which, the plaintiff/respondent preferred an appeal in A.S.No.147 of 2008 on the file of the Sub Court, Tiruchencode, praying to set aside the judgment and decree dtd. 29/1/2008, passed by the learned District Munsif, Tiruchengode in O.S.No.290 of 2002.