R.Palaniammal vs K.Ravindran
2021 Latest Caselaw 17802 Mad

                                                                          S.A(MD)No.572 of 2005

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 31.08.2021

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           S.A.(MD)No.572 of 2005


                   1.R.Palaniammal

                   2.R.Parameswari

                   3.R.Sundarapandian

                   4.R.Ukkirapandian               ... Defendants / Appellants / Appellants

                                                    -Vs-


                   1.K.Ravindran
                   2.K.Kandasamy                   ... Plaintiffs / Respondents / Respondents


                   PRAYER: Second Appeal filed under Section 100 of the Civil Procedure
                   Code, against the decree and judgment of the Court of the I Additional
                   Subordinate Judge, Madurai, in A.S.No.259 of 2003, dated 16.11.2004 in
                   confirming the judgment and decree of the Court of the District Munsif,
                   Madurai Taluk in O.S.No.29 of 2003, dated 06.10.2003.


                                     For Appellants         : Mr.P.Subramaniam
                                     For R1 & R2            : Mrs.P.Jessi Jeeva Priya



https://www.mhc.tn.gov.in/judis/


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                                                                            S.A(MD)No.572 of 2005



                                                     JUDGMENT

The defendants in O.S.No.29 of 2003 on the file of the District

Munsif, Madurai Taluk, are the appellants in this second appeal.

2. It arises out of a suit for permanent injunction. The Courts below

have concurrently given a finding that the plaintiffs are in possession of the

suit property. It is a pure question of fact. The concurrent findings of the

Court below have not been shown to be perverse. No substantial question

of law arises for consideration. The second appeal is dismissed. No costs.

31.08.2021

Internet : Yes/No Index : Yes/No rmi

To

1.The I Additional Subordinate Judge, Madurai.

2. The District Munsif, Madurai Taluk.

Copy To:

The Section Officer, Vernacular Records, Madurai Bench of Madras High Court, Madurai.

G.R.SWAMINATHAN.J., https://www.mhc.tn.gov.in/judis/

S.A(MD)No.572 of 2005

rmi

Judgment made in S.A.(MD)No.572 of 2005

31.08.2021

https://www.mhc.tn.gov.in/judis/