VANAJA Vs. MOHAN AND OTHERS

JUDGEMENT

(1.) The plaintiff in O.S.No.263 of 2008 on the file of the learned District Munsif, Sirkali is the appellant herein. The respondents are the defendants in the suit. The said suit was filed for permanent injunction to restrain the defendants from in any manner interfering with the alleged peaceful possession and enjoyment of the plaintiff in the suit property. The learned District Munsif by decree and judgment dated 26.11.2014 decreed the suit as prayed for. As against the same, the defendants filed an appeal in A.S.No.1 of 2015 before the learned Principal Subordinate Judge, Mayiladuthurai. By decree and judgment dated 24.06.2015, the lower appellate court allowed the appeal thereby setting aside the decree and judgment of the trial court. As against the same, the appellant is before this Court with this Second Appeal.

(2.) This Second Appeal has come up before me 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: