ETHIRAJ Vs. CHELLAMMAL

JUDGEMENT

(1.) The plaintiff in O.S.No.28 of 2006 on the file of the learned District Munsif cum Judicial Magistrate, Uthiramerur, Kancheepuram District, is the appellant herein. The respondent is the sole defendant in the suit. The said suit was filed for permanent injunction to restrain the defendant from in any manner interfering with the alleged peaceful possession and enjoyment of the plaintiff. The trial Court by decree and judgement dated 03.11.2008 decreed the suit as prayed for. As against the same, the respondent herein filed an appeal in A.S.No.22 of 2009 on the file of the learned Subordinate Judge, Kancheepuram District. By decree and judgement dated 23.04.2010, the First Appellate Court allowed the appeal and set aside the decree and judgement of the trial Court. Aggrieved over the same, the plaintiff 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 the learned counsel for the respondent and I have also perused the records carefully.

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