MUTHULAKSHMI Vs. K THANDAVAMURTHI

JUDGEMENT

(1.) This second appeal has been filed against the judgment and decree of the learned Principal Subordinate Judge, Gobichettipalayam dated 04.01.2005 in A.S.No.41 of 2004 reversing the judgment and decree of the learned District Munsif, Gobichettipalayam dated 08.10.2004 in O.S.No.339 of 1999.

(2.) The plaintiff is respondent and defendants are appellants in this Second Appeal. For the sake of convenience, the parties are referred to as per their rank in the original suit.

(3.) The plaintiff filed a suit in O.S.No.339 of 1999, for permanent injunction restraining the defendants and their men from dispossessing the plaintiff from the suit property, which is the joint family property of one late Dr.Subramaniam, who is the husband of the first defendant.