NALLAMMAL Vs. SENGODA GOUNDER

JUDGEMENT

(1.) The LRs of the plaintiffs are the appellants in the second appeal. The unsuccessful plaintiff filed this second appeal and this second appeal is admitted on the following substantial questions of law.

(2.) For the sake of convenience the parties are referred to as per the ranking before the trial Court.

(3.) The plaintiff filed a suit for permanent injunction restraining the defendants from interfering with the plaintiffs peaceful possession and enjoyment of the suit property viz., 20 cents in S.No.88/3. The plaintiff is the person in title with the property based upon Exs.A1, A8, A2, A4 and A3 in the following manner: