KABALI Vs. G RAJALAKSHMI; SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The first defendant in O.S.No.42 of 2008 on the file of the learned District Munsif cum Judicial Magistrate, Thirukazhukundram is the appellant herein. The first respondent is the plaintiff in the suit. The second respondent is the second defendant in the suit and he is only a formal party. The first respondent filed the said suit for permanent inunction to restrain the defendants from in any manner interfering with the peaceful possession and enjoyment of the suit property. The trial Court by decree and judgment dated 26.06.2012 decreed the suit as prayed for. As against the same, the appellant/first defendant filed an appeal in A.S.No.9 of 2012 on the file of the learned Additional Subordinate Judge, Chengalpattu. By decree and judgment dated 03.03.2015, the First Appellate Court dismissed the appeal thereby confirming the decree and judgment of the trial Court. Challenging the same, the appellant/first defendant is before this Court with this second appeal.

(2.) This second appeal has come up today for admission. I have heard the learned counsel for the appellant and I have also perused the records carefully.

(3.) The case of the plaintiff in brief is as follows:-