PAVAYEE ALIAS PAVAYEEAMMAL Vs. KANDASWAMY

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiffs, animadverting upon the judgment and decree dated 10.8.2005 passed in A.S.No,50 of 2004 by the I Additional Sub Court, Erode, confirming the judgment and decree dated 30.6.2004 passed by the I Addl. District Munsif, Erode, in O.S.No,203 of 2003, which was filed for permanent injunction, so as to restrain the original defendant from in any way interfering with the plaintiffs' peaceful possession and enjoyment of the suit property. The original defendant entered appearance and resisted the suit.

(2.) THE trial Court framed the relevant issues. During enquiry the second plaintiff examined himself as P.W.1 and Ex.A1 to A8 were marked. THE original defendant examined himself as D.W.1 along with one Palanisamy as D.W.2 and Krishnan as D.W.3 and Exs.B1 and B2 were marked.

(3.) HEARD the learned counsel for the plaintiffs.