MUTHUSAMY UDAYAR Vs. KANAKA PADAYACHI

JUDGEMENT

(1.) THIS Second Appeal has been preferred against the judgment and decree, dated 24.09.1991, made in A.S.No,63 of 1991, on the file of the Principal District Judge, Salem, reversing the Judgment and decree, dated 12.07.1990, made in O.S.No.1611 of 1986, on the file of the Principal District Munsif Court, Salem.

(2.) THE appellant herein was the plaintiff in the suit, in O.S.No.1611 of 1986, which had been filed praying for a permanent injunction against the defendants therein, restraining them from interfering with the plaintiff's peaceful possession and occupation of the suit property.

(3.) DURING the trial of the suit, the first defendant had remained exparte. The second defendant had filed a written statement, which was adopted by his mother, the third defendant.