T.K. MEENAKSHISUNDARAMURTHY Vs. ZAHARA BEGUM AND OTHERS

JUDGEMENT

(1.) Plaintiff is the appellant.

(2.) This appeal arises out of the Judgment by the XII Assistant Judge, City Civil Court, Madras in O.S. No.8995/1975 which was tried along with the suit O.S.No.8164/1975 filed by the first defendant in this suit as plaintiff.

(3.) O.S. No. 8165/1975 is a suit for permanent injunction restraining the defendants and their men from interfering with the Plaintiff's peaceful possession and enjoyment of the suit property as a lessee thereof or in the alternative for recovery of possession of the suit property and for costs.