A.DAVID Vs. N.NATARAJAN

JUDGEMENT

(1.) This Second Appeal is preferred against the judgment and decree, dtd. 2/11/2017 passed in A.S.No.28 of 2015 on the file of the Sub Court, Padmanabhapuram, confirming the judgment and decree, dtd. 30/1/2015 passed in O.S.No.90 of 2012 on the file of Additional District Munsif Court, Padmanabhapuram.

(2.) The appellant is the 1st defendant and the respondents are the plaintiff and 2nd defendant in O.S.No.90 of 2012 on the file of the Additional District Munsif Court, Padmanabhapuram. The 1st respondent/plaintiff filed the suit for permanent injunction and mandatory injunction directing the defendants to remove the newly erected eight stone pillars and newly put up barbed wire fence existing within the suit property on its western side.

(3.) For the sake of convenience, the parties are referred to as plaintiff and defendants as in O.S.No.90 of 2012 on the file of the Additional District Munsif Court, Padmanabhapuram.