KANNAMAL Vs. SEKAR

JUDGEMENT

(1.) The plaintiff is the appellant before this Court. This appeal is directed against the concurrent finding of the Courts below in the suit filed for bare injunction.

(2.) The brief facts of plaint averment is as follows:-

(3.) While so, earlier, there was a suit filed by one Kailasam in respect of the suit properties which was dismissed in favour of the plaintiff. The first defendant who has no right or title over the property trying to trespass into the suit properties therefore, the suit for permanent injunction was laid.