LAWS(MAD)-2018-7-158

JOSPHINE REBAKKAL Vs. AROKIASAMY

Decided On July 05, 2018
Josphine Rebakkal Appellant
V/S
AROKIASAMY Respondents

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.162 of 2009 on the file of the Additional District Munsif Court, Lalgudi is the appellant in this second appeal.

(2.) The appellant herein filed the suit in O.S.No.162 of 2009 before the Additional District Munsif Court, Lalgudi, for declaration of title and for consequential permanent injunction restraining the defendant from interfering with the peaceful possession and enjoyment of the suit property.

(3.) The brief facts set out in the pliant are as follows: