SIDDHA GOUNDER Vs. MUTHU GOUNDER

JUDGEMENT

(1.) The present appellant is the plaintiff in O.S.No.655 of 1997 and the defendant in O.S.No.863 of 1997, both on the file of the Principal District Munsiff, Salem.

(2.) The appellant filed a suit is O.S.No.655 of 1997 for a declaration of his right over the cart track described as 'B' schedule property and restraining the defendant in O.S.No.655 of 1997 from interfering with his peaceful possession and enjoyment over the suit 'A' schedule property.

(3.) The 2nd defendant in O.S.No.655 of 1997 filed a suit in O.S.No.863 of 1997 before the Principal District Munsif, Salem for a permanent injunction restraining the defendant from interfering with his peaceful possession and enjoyment of the suit property (cart track) mentioned in the plaint.