MUNISAMY Vs. MANIMUTHU ACHARI

JUDGEMENT

(1.) The first defendant before the trial court, who has lost in both the courts, has presented this second appeal.

(2.) The plaintiff, the first respondent herein filed a suit for declaration of title to the suit property and for permanent injunction restraining the defendants from interfering with the plaintiff's peaceful possession and enjoyment of the same.

(3.) The trial court, on consideration of the materials, decreed the suit with reference to the title to the suit property, but rejected to grant the relief of permanent injunction holding that the defendants 1 to 3 have been in possession of the suit property even prior to suit.