KARUPPANA GOUNDER Vs. SUBRAMANIAM (DIED)

JUDGEMENT

(1.) The defendants in O.S. No. 429 of 1998 on the file of the Principal District Munsif Court, Erode, are the appellants herein.

(2.) O.S. No. 429 of 1998 had been filed by the plaintiff, Subramaniam against four defendants namely, M. Karupppana Gounder, Nallasivam, Loganathan and Deivasigamani, seeking a judgment and decree for permanent injuction restraining the defendants from trespassing into the suit property and interfering with the peaceful possession of the plaintiff and for costs. By judgment dtd. 3/3/1999, the learned Principal District Munsif, Erode, dismissed the suit.

(3.) Challenging that judgment, the plaintiff then filed A.S. No. 79 of 2000 before the District Court, Erode. By judgment and decree dtd. 13/11/2000, the learned II Additional District Judge, Erode, allowed the appeal.