MARAIYAN Vs. AYYAVU @ ABDUL MASJID

JUDGEMENT

(1.) This appeal is directed as against the judgment and decree dated 17.11.1994 passed in A.S.No.23 of 1994 on the file of the Sub Court Sangagiri, reversing the judgment and decree dated 14.02.1994 passed in O.S.No.557 of 1985, on the file of the District Munsif Court, Mettur.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial Court.

(3.) The case of the plaintiff in brief is as follows :- 3.1. The suit is filed for permanent injunction. The plaintiff is the second son of his father late Angappa Aasari. His elder brother is one Narayanan and one Mani is his younger brother. The plaintiff is doing brass vessels business at Muthu nayakkanpatti. Since his elder brother settled at Harur, Dharmapuri District, he was not able to manage the joint family consisting the plaintiff and his younger brother, after demise of their father. Hence, the plaintiff had taken over the entire management of the joint family consisting his younger brother.