BHAVANI MUNICIPALITY Vs. V K S R ARTHANARISAMY

JUDGEMENT

(1.) The plaintiff in O.S.No.268 of 1997 filed the suit for declaration declaring that the plaintiff is the absolute owner of the suit property and for permanent injunction restraining the defendant , their men and subordinates from interfering with his peaceful possession and enjoyment of the suit property.

(2.) The suit was dismissed by the lower Court. Aggrieved by the same, the plaintiff filed appeal before the lower Appellate Court. The lower Appellate Court set aside the judgment and decree of the lower Court and allowed the appeal. Hence, the defendant who lost the case before the lower Appellate Court has filed this second appeal.

(3.) The appellant herein is the defendant and the respondent herein is the plaintiff in the suit. For the sake of convenience, the parties will be hereinafter referred to as per their rank in the suit.