M. KARUPPIAH THEVAR Vs. JOHN VICTOR

JUDGEMENT

(1.) The defendants in the suit in O.S.No. 46 of 1992 on the file of the Additional District Munsif Court, Thirumangalam are the appellants in the above second appeal.

(2.) The respondent/plaintiff filed a suit in O.S.No.46 of 1992 on the file of the Additional District Munsif Court, Thirumangalam, for permanent injunction restraining the appellants/defendants from in any way interfering with the respondent's/plaintiff's peaceful possession and enjoyment over the suit property.

(3.) The suit property is an extent of eastern 31 cents out of 8 acres 52 cents in Survey No.6/1, Karadipatti Village, Madurai North Taluk. The suit property is described in the plaint with reference to four boundaries.