BYILVAN @ RAMASAMY Vs. S MATHIAZHAGAN

JUDGEMENT

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

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

(3.) The suit property has been originally purchased by the first plaintiff. His property has been described as AFID in the plaint plan. The house of the plaintiff is shown as EFGH. The defendant without any right in the portion shown as FBCI has put up a pail and also erected fence RQPBC in the plaint plan. Hence, the suit for declaration and permanent injunction.