R. VIJAYA Vs. VISWANATHAN

JUDGEMENT

(1.) The unsuccessful Plaintiff before both the Courts below has filed the present Second Appeal.

(2.) The Plaintiff filed the Suit in O.S. No.198/2005 before the District Munsif, Jayankondam, seeking for a Permanent Injunction restraining the Defendants from interfering with her peaceful possession and enjoyment of the Suit property.

(3.) For the sake of convenience, the parties are referred to as per their ranking in the Trial Court and at appropriate places, their rank in the present Second Appeal would also be indicated.