S D PRABURAJAN Vs. G BALAJI

JUDGEMENT

(1.) Challenging the judgment and decree passed in AS.No.31of 2012 on the file of Principle Subordinate Court, Salem, the respondents in the appeal have filed the above Civil Miscellaneous Petition.

(2.) The respondent/plaintiff filed the suit in O.S.No.1111 of 2009 on the file of Principle District Munsif Court, Salem, for declaration, recovery of possession and for mandatory injunction.

(3.) After contest, the Trial Court dismissed the suit. Aggrieved over the judgment and decree of the Trial Court, the plaintiff preferred an appeal in AS.No.31 of 2012 on the file of Principle Subordinate Court, Salem.