G. RAMESH Vs. E. TAMIL THENDRAL

JUDGEMENT

(1.) In this Second Appeal, the judgment and decree dtd. 5/3/2021 passed in A.S. No.16 of 2018, on the file of the Subordinate Court, Vaniyambadi, Vellore District, confirming the Judgment and decree dtd. 4/7/2018 passed in O.S.No.137 of 2015, on the file of the District Munsif Court, Vaniyambadi.

(2.) The appellant/defendant who lost his case before the courts below, is the appellant herein. The respondent/plaintiff has filed a suit in O.S. No.137/2015 on the file of District Munsif, Vaniyampadi for permanent injunction as against the defendant from damaging or putting up construction over the suit property without the permission of the plaintiff.

(3.) For the sake of convenience, the parties are referred to as per their ranking in the trial court.