B. BANUMATHI Vs. RAJKUMAR

JUDGEMENT

(1.) The defendant in the original suit is the appellant in the Second Appeal. The plaintiff in the original suit is the respondent in the Second Appeal.

(2.) For the sake of convenience, the parties are referred to in accordance with their ranks in the suit and at appropriate places, their ranks in the Second Appeal will also be indicated, if necessary.

(3.) The respondent herein/plaintiff filed the suit for permanent injunction restraining the appellant herein/defendant from, in any manner interfering with the plaintiff's peaceful possession and enjoyment of the suit property and in particular from forcibly evicting him from the house in the suit property in which he claims to be residing.