KANDASAMY Vs. AMMASAI GOUNDER

JUDGEMENT

(1.) The plaintiff, Kandasamy, in O.S. No. 713 of 1984, on the file of the District Munsif Court, Tiruppur is the appellant in Second Appeal No. 773 of 1997.

(2.) O.S. No. 713 of 1984 had been filed by P. Ganapathy Gounder, who died pending the suit, and whose son, Kandasamy was brought on record, against Ammasai Gounder, seeking permanent injunction, restraining the defendant from interfering with peaceful possession of the lands totally measuring 31.05 acres in one block in S.F. Nos. 529, 546, 547, 548 and 549 in Eattiveerampalayam Cusbha of Appiyapalayam Group in Tiruppur, in the then Coimbatore District.

(3.) The 3rd and 4th defendants, Kandasamy and Muruganathan, both brothers, in O.S. No. 301 of 1988, also on the file of the District Munsif Court, Tiruppur are the appellants in Second Appeal No. 774 of 1997.