DEIVANAI Vs. J. MASILAMANI REDDI AND ORS.

JUDGEMENT

(1.) The plaintiff in O.S.No.345 of 2004 on the file of the learned District Munsif, Sholinghur, is the appellant. The respondents are the defendants in the suit. The said suit was filed for permanent injunction restraining the defendants from in any manner interfering with the peaceful possession and enjoyment of the plaintiff over the B-schedule property. The learned District Munsif, by decree and judgement dated 13.04.2010, decreed the suit. Aggrieved by the same, the defendants preferred an appeal in A.S.No.33 of 2014 on the file of the learned Subordinate Judge, Arakkonam. By decree and judgement dated 14.07.2014, the first appellate court, allowed the appeal and set aside the decree and judgement of the trial court and dismissed the suit. As against the same, the plaintiff is now 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 appearing for the respondents and I have also perused the records carefully.

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