JAYAKANTHAM Vs. MARUTHANAYAGAM

JUDGEMENT

(1.) This Second appeal had been filed by the plaintiffs who suffered an adverse decree both in O.S.No.438 of 1987 on the file of the I Additional District Munsif Court, Tiruchirappalli and also in A.S.No.203 of 1998 on the file of I Additional Subordinate Court, Tiruchirappalli.

(2.) The appellants had filed the suit in O.S.No.438 of 1987 seeking permanent injunction against the respondents from interfering with their possession.

(3.) The case of the 1st respondent was that he has been in possession for the past 46 years and the appellants being close relatives had been permitted to occupy as tenants / lessees.