PERIASAMY Vs. SAMINATHA PILLAI

JUDGEMENT

(1.) This Second Appeal has been filed by the Appellants / Plaintiffs against the Judgment and Decree, dated 27.02.2008, made in in A.S.No.22 of 2006, on the file of the Sub Court, Trichirapalli, reversing the Judgment and Decree, dated 13.10.2005, in O.S.No.134 of 1995, on the file of the District Munsif cum Judicial Magistrate Court, Lalgudi.

(2.) The unsuccessful Respondent / Plaintiff in A.S.No.22 of 2006, on the file of the learned Sub Judge, Tiruchirappalli, is the appellant herein.

(3.) The plaintiff filed a suit before the learned District Munsif-cum- Judicial Magistrate, Lalgudi, in O.S.No.134 of 1995, seeking for the relief of declaration, declaring that the plaintiff is the absolute owner of the suit property and for the consequential relief of permanent injunction, restraining the defendant and his men from in any way interfering with his peaceful possession and enjoyment of the suit property. The learned District Munsif-cum-Judicial Magistrate, Lalgudi, decreed the suit, as prayed for, without costs.