SIVANANDAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree, dated 10.07.1998 made in A.S.No.7 of 1997 on the file of the Principal District Judge, Krishnagiri, reversing the Judgment and Decree, dated 23.08.1996 made in O.S.No.42 of 1995 on the file of the District Munsif -cum -Judicial Magistrate, Uthangarai.

(2.) The plaintiff in O.S.No.42 of 1995 on the file of the District Munsif -cum -Judicial Magistrate, Uthangarai is the appellant herein. The plaintiff filed the suit to declare the assignment patta issued by first and second defendants in favour of third defendant as null and void and also for permanent injunction against the defendants from interfering with the peaceful enjoyment of the suit property by the plaintiff.

(3.) The parties herein will be referred to according to their rank in the suit.