F LAAZAR Vs. SURESH CHAND SURANA

JUDGEMENT

(1.) The plaintiff, who lost before both the Courts below in a suit for declaration, permanent injunction and mandatory injunction, has filed the present second appeal before this Court.

(2.) The case of the appellant/plaintiff is as follows:-

(3.) With the above contentions, the plaintiff filed the suit in O.S.No.818 of 1998 on the file of Principal District Munsif, Nagercoil for declaration to declare that the seizure of the vehicle is illegal; for permanent injunction restraining the defendants from transferring the vehicle to anyone else and for mandatory injunction directing the defendants 1 and 2 to handover the said vehicle to the plaintiff.