R RAGHAVAN Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) The second defendant in the suit in O.S.No.257 of 2007 on the file of the I-Additional Sub Judge, Tiruchirappalli is the appellant in this second appeal.

(2.) The first respondent in this appeal as plaintiff filed the suit in O.S.No.257 of 2007 before the I-Additional Sub Judge, Tiruchirappalli for directing the defendants to deliver the possession of the suit property after removal of the existing superstructure and for mandatory injunction directing the defendant to remove the existing constructions in the suit property. The suit is also for recovery of a sum of Rs.10,000/- towards damages caused by the defendants to the plaintiff and for cause of mean profits.

(3.) The case of the plaintiff as set out in the plaint in O.S.No.257 of 2007 is as follows: