SELVAM Vs. PREMKUMAR

JUDGEMENT

(1.) This second appeal is focussed by the second plaintiff animadverting upon the judgement and decree dated 29.3.2012 passed by the learned Additional Subordinate Judge, Vellore, in A.S.No.22 of 2011 confirming the judgement and decree dated 2.12.2010 passed by the District Munsif, Katpadi, in O.S.No.1059 of 2009, which was one for declaration and permanent injunction.

(2.) The parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) The epitome, and the long and the short of the germane facts absolutely necessary for the disposal of this second appeal would run thus: (i)The plaintiffs, namely, 1.Venkatachalam and 2.Selvam filed the suit seeking the following reliefs: "a)to declare that the 2nd plaintiff is the absolute owner of the suit property. b)to grant a permanent injunction restraining the defendants 2 to 6, their men, agents and servants in any manner interfering with the 2nd plaintiff's possession and enjoyment of the suit property. c)to direct the defendants 2 to 6 to pay the cost of the suit to the plaintiff." (extracted as such)