INSTINE Vs. RAJ

JUDGEMENT

(1.) The defendant in the suit in O.S.No.64 of 2008 on the file of the District Munsif Court, Sathankulam, is the appellant in this appeal.

(2.) The respondent in this appeal, as plaintiff, filed the suit in O.S.No.64 of 2008 before the District Munsif Court, Sathankulam, for permanent injunction restraining the defendant/appellant from interfering with his peaceful possession and enjoyment of the suit property.

(3.) The case of the plaintiff, as pleaded in the plaint, is as follows: