R.RANJITHKUMAR Vs. P.E.JAMBULINGAM (DECEASED)

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below in dismissing the suit for permanent injunction, this Second Appeal has been filed by the first defendant.

(2.) The parties are arrayed as per their own ranking before the trial Court.

(3.) Brief facts leading to filing of this Second Appeal is as follows : The suit property is a Government Vaikal Poromboke land. The plaintiff initially occupied the suit property for the past 28 years and cultivating in the property without any hindrance. The Government also issued B Memo receipts and he is also paying kist to the Government. The defendants are trying to dispose the plaintiff' possession. Hence, the suit.