KOTHANDAM Vs. VASANTHA

JUDGEMENT

(1.) Aggrieved by the unanimous decisions of the Courts below, the above Second Appeal has been filed by the defendant.

(2.) The suit in O.S.No.205 of 1997, was filed by the Plaintiff, for permanent injunction restraining the defendant from interfering with the Plaintiff's possession and enjoyment of the property.

(3.) According to the Plaintiff, the suit property belongs to her and she has been in possession and enjoyment of the same. Originally the said property belonged to one Sakunthala Ammal, from whom the Plaintiff has purchased under Sale Deed dated 11.12.1985. The defendant has got no right or title or possession to the suit property. The defendant had filed the suit for injunction in O.S.No.82 of 1986 against the vendor of the Plaintiff with regard to R.S.No.102/4C an extent of 2.08 cents and obtained decree for injunction on 30.09.1991. The suit property in the said suit is different from the suit property in the present suit. As the defendant is trying to disturb the possession of the Plaintiff, the suit has been filed.