ARUL Vs. DAYALAN

JUDGEMENT

(1.) THE plaintiff in the original suit is the appellant in the second appeal.

(2.) THE suit was filed for the relief of permanent injunction restraining the respondents/defendants from disturbing the appellant/plaintiff's peaceful possession and enjoyment of the suit property measuring 3508 sq.feet land comprised in R.S.No.120/57 having patta No.406 along with a brick built R.C.C. roofed building in the said land with an extent of 300 sq.feet bearing Door No.44 in Bharathidasan Street, Arumparthapuram village, Pondicherry. For proper understanding the description of property furnished in the plaint is extracted hereunder:

(3.) THE trial court framed four issues which are as follows: