SUNDARI Vs. J B HALAN

JUDGEMENT

(1.) THIS second appeal is focussed by the defendant, animadverting upon the judgment and decree dated 16.10.2006 passed by the learned Subordinate Judge, Nilgiris in A.S.No.31 of 2006 confirming the judgment and decree dated 2.3.2006 passed by the learned District Munsif, Coonoor in O.S.No.268 of 1990, which was one for permanent injunction. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) THE respondent/plaintiff filed the suit seeking injunction restraining the defendant her men, agents, relatives or anybody claiming through her or in trust for her from interfering with the peaceful possession and enjoyment of the suit property. THE defendant entered appearance and filed the written statement resisting the suit; whereupon, the trial Court framed the necessary issues, based on the pleadings.

(3.) HEARD the learned counsel for the appellant/defendant and the learned counsel for the respondent/plaintiff.