SENTHAMARAIKANNAN Vs. JAYA

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree, dated 15.06.2001 made in A.S.No.9 of 2001 on the file of the Principal Subordinate Court, Mayiladuthurai, confirming the Judgment and Decree, dated 15.12.2000 made in O.S. No.286 of 1989 on the file of the Principal District Munsif Court, Mayiladuthurai.

(2.) The plaintiffs in O.S. No.286 of 1989 on the file of the Principal District Munsif Court, Mayiladuthurai are the appellants herein. The suit was initially filed for permanent injunction and then alternative relief of directing the defendants to surrender the possession of B schedule property was sought for, as they subsequently trespassed into the property, without prejudice to the prayer of permanent injunction.

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