M GEETHA Vs. THILAGAM @ RAJESWARI

JUDGEMENT

(1.) This Second Appeal has been filed by the plaintiff against the Judgment and Decree passed by the Principal District Judge, Pondicherry, in A.S.No.37 of 2002 dated 29.11.2002 reversing the judgment and decree passed by the II Additional District Munsif, Pondicherry in O.S.No.296 of 2001 dated 05.04.2002.

(2.) The appellant herein has filed a suit in O.S.No.296 of 2001 on the file of the II Additional District Munsif, Pondicherry for permanent injunction restraining the respondents herein from in any manner interfering with her peaceful possession and enjoyment of the suit property. The learned District Munsif by the judgment dated 05.04.2002 has decreed the suit as prayed for. Aggrieved by the same, the respondent herein has filed an appeal in A.S.No.37 of 2002 on the file of the Principal District Judge, Pondicherry. The learned Principal District Judge has allowed the said appeal and set aside the judgment and decree passed by the trial court and dismissed the suit in O.S.No.296 of 2001. Feeling aggrieved, the plaintiff has filed the present second appeal. For the sake of convenience, the parties are referred to as described before the trial court.

(3.) The averments made in the plaint are, in brief, as follows: