ARULMIGHU DHENUPUREESWARASWAMI Vs. K. JAYALAKSHMI

JUDGEMENT

(1.) The concurrent Judgments and decrees passed in O.S.No.377 of 1998 by the Principal District Munsif Court, Kumbakonam and in A.S.No.224 of 2005, by the Principal Sub Court, Kumbakonam, are being challenged in the present Second Appeal.

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

(3.) The appellant/plaintiff has instituted a suit in O.S.No.377 of 1998, on the file of the trial Court, for the relief of permanent injunction restraining the defendants, their heirs, agents, men, servants or anybody claiming through them in any way using the suit property for any purpose other than agriculture or to carry out any construction works thereon and also for the relief of granting mandatory injunction directing the defendants and any person claiming through them to remove the newly put up thatched house in a portion of the suit property and to restore the suit property to its original condition, wherein, the present respondents have been shown as defendants.