NATARAJAN Vs. M. DEWAN BATCHA

JUDGEMENT

(1.) THIS second appeal is focussed as against judgment and decree dated 24.9.1999 in A.S.No.144 of 1993 on the file of the learned Subordinate Judge, Srivilliputhur reversing the judgment and decree dated 23.4.1992 in O.S.No.616 of 1989 on the file of the learned District Munsif, Srivilliputhur.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) NIGGARD and bereft of details, the case of the plaintiff as stood exposited from the records could be portrayed thus: The plaintiff filed the suit O.S.No.616 of 1989, seeking prohibitory injunction as against the defendants so as to restrain them from interfering with the suit property which is a plot area over which the plaintiff is having his house.