PADMARANI Vs. SUBBURAM CHETTIAR

JUDGEMENT

(1.) The present second appeal is preferred by the defendant against the judgment and decree, dtd. 17/12/2012, passed in A.S.No.225 of 2011 on the file of the II Additional Sub Court, Madurai, confirming the judgment and decree, dtd. 28/10/2011, passed in O.S.No.532 of 2007 on the file of the II Additional District Munsif Court, Madurai Town.

(2.) The plaintiff in the suit is the 1st respondent herein and the defendant in the suit are the appellant herein. The defendant / 1st respondent herein died and his legal heirs are impleaded as respondents 2 to 5 herein. For the sake of convenience, the parties are referred as plaintiff and defendants, as per the ranking in the suit.

(3.) The suit is filed for bare injunction restraining the defendant from interfering in the peaceful possession of the property.