P. SUSEELA Vs. S.R. KRISHNASAMY

JUDGEMENT

(1.) The suit in O.S.No.582 of 1992 has been filed by the plaintiff / appellant for declaration, permanent injunction, mandatory injunction and for direction, directing the defendant / respondent to remove the super structure made in the portion of the suit property. The plaintiff who had lost his case before the Trial Court as well as the First Appellate Court has filed the second appeal before this Court.

(2.) The appellant herein is the plaintiff and the respondent herein is the defendant in the suit in O.S.No.582 of 1992. For the sake of convenience, the parties will be hereinafter referred to as per their rank in the suit.

(3.) The sum and substance of the plaint averments are as follows: