V. GOPAL Vs. SHOBA AMMAL

JUDGEMENT

(1.) The appellant herein who is the third party filed this Second Appeal against the judgment and decree dated 22.11.2000 made in A.S.No.19 of 2001 dated 15.02.2005 on the file of Subordinate Court, Ariyalur wherein confirmed the decree and judgment made in O.S.No.253 of 1993 dated 22.11.2000 on the file of Principal District Munsif Court, Ariyalur.

(2.) For the sake of convenience, newly impleaded party in the second appeal is referred as appellant and defendants 1 and 2 in the original suit is referred as respondents 1 and 2 and plaintiff in the original suit referred as third respondent herein.

(3.) The third respondent/plaintiff originally filed the suit for recovery of possession in respect of C.E.F.F1 portion with a superstructures and permanent injunction in respect of A.B.C1.E.F.D portion situated in entire ABCD portion in the plaint plan. Subsequently, amended the plaint and seeking mandatory injunction to remove the construction in the suit property.