RAMAIYAN CHINNADURAI AND ORS. Vs. RAMAMIRTHAM

JUDGEMENT

(1.) The Second Appeal has been filed by the defendants 1, 3 to 6/ appellants against the Judgment and Decree dtd. 29/6/2009 in A.S.No.130 of 2008, on the file of the learned Additional Sub Judge, Kumbakonam.

(2.) The respondent herein has filed a suit in O.S.No.91 of 2001 on the file of the learned District Munsif-cum-Judicial Magistrate, Papanasam, seeking for the relief of injunction restraining the defendants and their men from in anyway interfering with her peaceful possession and enjoyment of the suit property. The learned Principal District Munsif cum Judicial Magistrate, Papanasam by Judgment and Decree dtd. 29/2/2008, partly allowed the suit and granted the relief of injunction in respect to suit A-schedule property. The suit has been dismissed in respect to B-schedule property.

(3.) Aggrieved by the same, the plaintiff filed an appeal in A.S.No. 130 of 2008, on the file of the learned Additional Subordinate Judge, Kumbakonam. By Judgement and Decree, dtd. 29/6/2009, the learned Additional Subordinate Judge, Kumbakonam, allowed the appeal and decreed the suit as prayed for. Feeling aggrieved by the same, the defendants have filed the present Second Appeal.