DHANAPAL Vs. KALIYAPERUMAL

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree dtd. 18/2/2019 in A.S. 25 of 2017 on the file of learned Principal Subordinate Judge, Mayiladuthurai, reversing the judgment and decree dtd. 4/2/2017 in O.S.No. 36 of 2007 on the file of learned District Munsif, Sirkazhi.

(2.) The parties will be referred to by their ranks in the suit.

(3.) The plaintiff has filed the suit in O.S.No.36/2007 for permanent injunction restraining the defendants from interfering with the plaintiff's peaceful possession and enjoyment in the suit property.