KARUNANITHI Vs. SINGARAVEL

JUDGEMENT

(1.) The defendants in O.S.No.104 of 2010 who had suffered a decree for permanent injunction upon its confirmation in appeal by the lower appellate court have come forward with this Second Appeal.

(2.) The suit in O.S.No.104 of 2010 was filed by the plaintiff seeking permanent injunction in respect of an extent of 67.5 ares in S.No.140/2, 140/3, 140/4, 140/9, 140/10 and 140/8 of Vaidyanathapuram Village, Seergazhi Taluk.

(3.) According to the plaintiff, the suit properties belong to one Nagammai Aachi and the plaintiff in the year 1988 purchased the same orally from the said Nagammai Aachi. He has been in possession of the suit properties right from the date of his purchase by paying kisth and cultivating the same. The defendants who are the brothers of the plaintiff attempted to interfere with the possession of the plaintiff on 11.06.2010 and hence the plaintiff had come forward with the above suit seeking a decree for permanent injunction.