M RAMACHANDRAN Vs. C KUMARASAMY

JUDGEMENT

(1.) Heard Mr.V.Meenakshisundaram, learned counsel appearing for the appellant and Mrs.J.Ananthavalli, learned counsel appearing for the respondents.

(2.) This appeal is filed to set aside the Judgment and Decree dated 07.02015 passed in A.S.No.89 of 2014 on the file of the Principle Sub Court, Madurai confirming the Judgment and Decree dated 06.03.2014 passed in O.S.No.377 of 2008 on the file of the District Munsif Cum Judicial Magistrate Court, Vadipatti.

(3.) The respondents herein are the plaintiffs and the appellant herein is the defendant in the suit. The respondents herein has filed a suit in O.S.No.377 of 2008 against the appellant herein that the appellant has encroached upon the property of the respondents praying for permanent injunction and for mandatory injunction.