THIYAGI N KRISHNAN Vs. TAHSILDAR SOUTH

JUDGEMENT

(1.) ANIMADVERTING upon the judgement and decree 9.7.2007 passed in A.S.No.188 of 2003 by the Principal District Judge, Coimbatore, confirming the judgement and decree dated 5.3.2003 passed by the Principal District Munsif, Coimbatore, in O.S.No,2729 of 1990, which was filed for permanent injunction, this second appeal is focussed on various grounds.

(2.) ORIGINALLY the second appellant Pechiammal's father Thiyagi N.Krishnan filed the suit O.S.No,2729 of 1990 seeking the relief of permanent injunction as against the defendants/respondents 1 to 4, so as to restrain them from interfering with his peaceful possession and enjoyment of the suit property. The defendants entered appearance and filed the written statement resisting the suit.

(3.) ULTIMATELY, the trial Court dismissed the suit, as against which, the appeal A.S.No.188 of 2003 was filed by the plaintiff. It appears the said Krishnan died on 17.8.2004. Whereupon his wife-Palaniammal and daughter-Pechiammal were added as his legal heirs. Finally, the appellate Court, after entertaining additional evidence, confirmed the judgement and decree of the trial Court and dismissed the appeal.