RADHIKA Vs. K P PONNUSAMY @ THIRUMALAISAMY

JUDGEMENT

(1.) This Second Appeal has been filed against the judgment and decree dated 30.11.2016 made in A.S.No.17 of 2015 on the file of the learned Sub Court, Bhavani confirming the judgment and decree dated 23.03.2015 made in O.S.No.154 of 2007 on the file of the learned First Additional District Munsif Court, Bhavani.

(2.) The Cross Objection has been filed against the judgment and decree of the learned Subordinate Judge, Bhavani in A.S.No.17 of 2015 dated 30.11.2016.

(3.) The appellants are the defendants in O.S.No.154 of 2007 and respondents in Cross Objection No.29 of 2018. The respondents are the plaintiffs in O.S.No.154 of 2010 and Cross Objectors in Cross Objection No.29 of 2018. The appellants are challenging the concurrent findings of the courts below. Originally, the respondents filed the suit against the appellants for declaration that adoption deed dated 20.09.1995 is void and for permanent injunction restraining the appellants from interfering with their peaceful possession and enjoyment of the suit property. Subsequently, they filed I.A.No.470 of 2009 deleting the relief of declaration. By order dated 11.12.2009, the amendment was ordered and the suit was restricted to the relief of permanent injunction only.