ELUMALAI Vs. HEMAVATHY

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgement and decree dated 19.8.2008 passed in A.S.No,3 of 2007 by the Sub Court, Chengalpet, confirming the judgement and decree dated 23.6.2006 passed by the District Munsif cum Judicial Magistate, Thirukalukundram, in O.S.No,2 of 2001, which was filed for permanent injunction restraining the defendants from in any way interfering with the plaintiff's peaceful possession and enjoyment of the suit property. For convenience sake, the parties are referred to hereunder according to their litigative status before the trial Court.

(2.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of this second appeal, would run thus: The plaintiff/second appellant herein filed the suit seeking the following relief: "to grant permanent injunction restraining the defendants, their men, agents and servants from in any way interfering with the plaintiff's peaceful possession and enjoyment of the suit property." As against which, the defendants entered appearance and filed the written statement.

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