VAIYAPURI @ PAVADAISAMY Vs. MALLIKA

JUDGEMENT

(1.) Suit for permanent injunction restraining the defendants, their men and agents from in any way interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property measuring to an extent of 5 acres 0.44 cents (2.01.5 hectares) in R.S.No.159/3, 79-A Thiruvenkadu, Sirkali Taluk, in which, the lower court has dismissed the injunction. However the lower appellate court has allowed the injunction suit filed by the plaintiff.

(2.) The unsuccessful defendants, who lost the case before the lower appellate court have filed this second appeal.

(3.) For the sake of convenience, the parties are referred to as per the rankings in the lower court.