THENAYAMMAL Vs. RAMU @ PONNUKASU

JUDGEMENT

(1.) This Second Appeal has been filed against the Judgement and Decree dated 31.08.2009, passed in A.S.No.94 of 2008 on the file of I Additional Subordinate Judge, Gobichettipalayam, reversing the Judgement and Decree dated 29.01.2008, passed in O.S.No.359 of 2001 on the file of District Munsif Court, Gobichettipalayam.

(2.) The plaintiff in the suit for permanent injunction, aggrieved by the judgement and decree of the Courts below, has preferred the above second appeal.

(3.) The plaintiff is the daughter of one Angappa Gounder and Sree Rangayammal. The first and second defendants are the brother and sister of the plaintiff. The plaintiff also had another brother, namely, Marimuthu, who is no more and his wife is shown as the sixth defendant. Defendants 3 to 5 are the children of the said Marimuthu.