RAJESWARI Vs. SELVARAJ

JUDGEMENT

(1.) The plaintiff is the appellant. The plaintiff/1st respondent filed O.S. No. 214 of 2000 on the file of the learned District Munsif, Sirkali for permanent injunction. The trial Court decreed the suit by judgment dated 22.08.2003. Challenging the same, the 1st defendant/appellant filed A.S. No. 150 of 2003 before the learned Additional Subordinate Judge, Mayiladuthurai. The First Appellate Court allowed the appeal by setting aside the judgment and decree of the trial Court dated 22.08.2003. Challenging the same, the unsuccessful appellant has come forward with this second appeal. The case of the appellant/plaintiff is as follows:-

(2.) In the written statement, the 1st defendant/1st Respondent has pleaded as follows:-

(3.) In the written statement, the 2nd defendant/2nd Respondent has pleaded as follows-