PAYASAM KARUPPANNAN Vs. VISWANANTHAN

JUDGEMENT

(1.) PLAINTIFF in O.S.No.181 of 1990, on the file of District Munsif s Court at Erode, is the appellant.

(2.) SUIT filed by him was one for permanent injunction restraining the defendant and his men from interfering with his peaceful possession and enjoyment of the suit property.

(3.) IN the written statement filed by the defendant, he denied the claim of the plaintiff. He said that the pathway which is scheduled to the plaintiff has trespassed into the same. Therefore, he filed a written statement and a counter claim. He said that originally plaintiff was allowed to sell sweets in the school building, and the same is exploited by him, and has filed the suit without any bona fides.