SEHU FATHIMA Vs. PEER MOHAMMED

JUDGEMENT

(1.) The plaintiff is the appellant herein. For the sake of convenience, parties are referred to as per the ranking before the trial Court. The appellant/plaintiff filed a suit before the Vacation Court, Tirunelveli in O.S.No.25 of 1990 had been transferred to District Munsif Court, Valliyoor and re-numbered as O.S.No.189 of 1996 and same has been transferred to District Munsif, Nanguneri. It is re-numbered as O.S.No.945 of 1996.

(2.) The appellant/plaintiff filed a suit for declaration that declaring her property as a lessee or in the alter to enjoy the schedule property by constructing the house has permitted by the Panchayat and injunction restraining the defendant from interfering with the possession and enjoyment of the suit property.

(3.) The brief averments of the plaint that are necessary to decide this appeal are as follows: