VIJI @ VIJAYALAKSHMI Vs. JAYANTHI

JUDGEMENT

(1.) THE plaintiff in the original suit is the appellant in the second appeal. Having lost the legal battle before the trial Court as well as the first appellate Court, the plaintiff has approached this Court with the present Second Appeal.

(2.) THE suit was filed by the appellant herein for the relief of perpetual injunction against the respondent herein/defendant not to cause any disturbance to the peaceful possession and enjoyment of the appellant herein/plaintiff in respect of the suit property, namely 3.56 acres (equivalent to 1.44.0H) comprised in S.No.6, Mutharasapuram Village, Thirukkuvalai Taluk, Nagapattinam District.

(3.) THE suit was resisted by the respondent herein by filing a written statement containing the general denial and in brief, the following averments: