SANTHIVELU Vs. ADHIMOOLAM

JUDGEMENT

(1.) THE second appeal has been filed against the judgment and decree, dated 5. 4. 2002, made in A. S. No. 95 of 2001, on the file of the additional District Court, Tiruvannamalai, reversing the judgment and decree, dated 20. 7. 2001, made in O. S. No. 363 of 1998, on the file of the Principal district Munsif, Tiruvannamalai.

(2.) THE plaintiff, who is the appellant in the present second appeal, had filed the suit in O. S. No. 363 of 1998, on the file of the principal District Munsif, Tiruvannamalai, praying for the relief of permanent injunction to restrain the defendants 1 and 2 from interfering with her possession and enjoyment of the suit property and for a direction against the fourth defendant to include the name of the plaintiff in the patta pertaining to the suit property.

(3.) A joint compromise petition, dated 20. 6. 2007, signed by the appellant and the first and second respondents as well as their counsels, has been filed, along with the plan of the property in question, before this Court containing the terms of compromise.