T. GORAKNATHAN Vs. S.N.KULOTHUNGAM

JUDGEMENT

(1.) The plaintiff is the appellant in this second appeal.

(2.) The case of the plaintiff is that he is the absolute owner of the subject property which was purchased by him through a registered sale deed dtd. 23/5/1993. The further case of the plaintiff is that the defendant who is the owner of the property situated on the eastern side of the suit property, attempted to trespass in to the suit property. Hence, the plaintiff filed the suit seeking for the relief of permanent injunction restraining the defendant from interfering with the peaceful possession and enjoyment of the suit property.

(3.) The Trial Court by judgement and decree dtd. 28/2/2007 decreed the suit as prayed for. Aggrieved by the same, the defendants filed an appeal in A.S No.62 of 2011 before the Principal District Judge, Thiruvallur.