RAMAN Vs. SUBRAMANI ACHARI

JUDGEMENT

(1.) The defendant in O.S. No. 206 of 1995 on the file of the District Munsif cum Judicial Magistrate I, Walajah is the appellant herein.

(2.) The said suit had been filed by the respondent herein, who died pending the second appeal, and whose legal representatives had been brought on record as 2nd to 4th respondents for permanent injunction restraining the defendant/appellant herein from interfering with peaceful possession of vacant lands measuring 2.86 acres in Dry S. No. 12/1B, in Thenkadapanthangal Village, Walajah, Arakkonam, in the then North Arcot District, now Vellore District.

(3.) The suit in O.S. No. 206 of 1995 was decreed by judgment dtd. 29/12/2002.