MAYILATHAL Vs. VANJIAPPA GOUNDER

JUDGEMENT

(1.) This Second appeal has been filed by the plaintiff against the Judgment and decree passed by the learned Sub Judge, Udumalaipet in A.S.No.96 of 1998 dated 19.09.2000 confirming the Judgment of the learned District Munisif, Udumalaipet in O.S.No.205 of 1994 dated 30.10.1998.

(2.) The appellant herein has filed a suit in O.S.No.205 of 1994 on the file of the District Munisif, Udumalaipet for granting permanent injunction restraining the respondents herein from interfering with her peaceful possession and enjoyment of the suit properties till she is evicted under due process of law. The learned District Munisif has dismissed the said suit by the Judgment dated 13.09.1998. Feeling aggrieved, the appellant herein has filed an appeal in A.S.No.96 of 1998 on the file of the Sub Judge, Udumalaipet. The learned Sub Judge by the Judgment dated 19.09.2000 has dismissed the said appeal confirming the Judgment and decree passed by the learned District Munisif. As against the same, the appellant has filed the present second appeal.

(3.) For the sake of convenience, the parties are referred to as described before the Trial Court.