DURAISAMY Vs. C. VARADHAMMAL (DECEASED)

JUDGEMENT

(1.) The defendants in O.S. No. 8 of 1995 on the file of the 1st Additional District Munsif Court, Salem, are the appellants herein.

(2.) O.S. No. 8 of 1995 had been filed by the plaintiff C. Varadhammal against three defendants, her son Duraisamy, his wife Ramani Ammal and their son Sithes, seeking a judgment and decree for permanent injunction restraining the defendants from interfering with her peaceful possession and enjoyment of the suit properties. By judgment dtd. 30/4/1999, the learned 1st Additional District Munsif, Salem, dismissed the suit.

(3.) Challenging that judgment, the plaintiff then filed A.S. No. 108 of 1999 before the Principal District Court, Salem. By judgment and decree dtd. 20/6/2000, the learned Principal District Judge, Salem, allowed the appeal.