POORANI Vs. SANKAR

JUDGEMENT

(1.) The plaintiff in O.S.No.339 of 2010 on the file of the learned Principal District Munsif, Tindivanam 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 plaintiff's peaceful possession and enjoyment of the suit property. By decree and judgment dated 18.01.2013, the trial court decreed the suit as prayed for. As against the same, the defendant filed A.S.No.30 of 2013 before the learned Principal Subordinate Judge, Tindivanam. By decree and judgment dated 09.07.2014, the lower appellate Court set aside the decree and judgment of the trial court and dismissed the suit. As against the same, the appellant/plaintiff is before this Court with this Second Appeal.

(2.) I have heard the learned Counsel for the appellant and I have also perused the records carefully. The respondent has appeared on caveat.

(3.) By consent of the learned Counsel on either side, the Second Appeal itself is taken up for final disposal.