GOVINDASAMY Vs. MUNUSAMY

JUDGEMENT

(1.) The defendants in the suit have come forward with this Second Appeal aggrieved over the judgment and decree dated 15.07.2011 by the Additional Sub Judge, Tindivanam, allowing the appeal in A.S.No.2 of 2011 in part and reversing the judgment and decree dated 29.09.2010 made in O.S.No.154 of 2008 on the file of Additional District Munsif Court, Tindivanam.

(2.) The Second Appeal was admitted by formulating the following substantial questions of law:-

(3.) The suit has been laid by the plaintiff /1st respondent herein, seeking declaration that the property belongs to him and for permanent injunction restraining the defendants/appellants herein from interfering with his peaceful possession and enjoyment.