CHINNAMMAL Vs. AMRITHAM

JUDGEMENT

(1.) THIS second appeal is focussed by the original plaintiffs, animadverting upon the judgement and decree dated 01.04.2008 passed in A.S.No,23 of 2007 by the Subordinate Judge, Mannargudi, confirming the judgment of the trial Court, namely, District Munsif Court, Mannargudi, in O.S.No,233 of 2004. For convenience sake, the parties are referred to hereunder according to their litigative status before the trial Court.

(2.) PITHILY and precisely, tersely and briefly, avoiding discursive delineation of facts in view of the case of both sides having been set out in detail in the judgments of both the Courts below, I would like to set out the germane facts thus: The second appellants/plaintiffs herein filed the suit seeking the relief of permanent injunction so as to retrain the defendant from any manner interfering with the peaceful possession and enjoyment of the suit property comprised of six survey numbers. The defendant resisted the suit by taking various pleas.

(3.) DESPITE printing the names concerned, none appeared.