PALANIYANDI CHETTIAR Vs. C. NATARAJAN

JUDGEMENT

(1.) THIS second appeal has been preferred against the judgment and decree, dated 12.1.2000 made in A.S.No.48 of 1995 on the file of the Principal Subordinate Judge, Trichy, confirming the judgment and decree, dated 9.2.1995 passed in O.S.No.154 of 1990 on the file of the District Munsif, Musiri.

(2.) THE appellant herein was the defendant in the suit. The respondents herein had filed the suit, seeking permanent injunction against the appellant herein in the "C" schedule property, mandatory injunction to remove the obstructions made in the "B" schedule of property and consequential other relief.

(3.) THE trial Court, considering the evidence both oral and documentary and the arguments advanced by both sides, decreed the suit. Aggrieved by which, the defendant in the suit preferred appeal. The first appellate Court, confirming the judgment and decree, dismissed the said appeal. Aggrieved by which, this second appeal has been preferred.