AIR 2019 MADRAS 300 ::(2019) 2 Mad LW 16

Madras High Court

Hon'ble Judge(s): T. Ravindran , J

Specific Relief Act (47 of 1963) , S.38— Suit for declaration and permanent injunction - Restraining defendant from interfering with peaceful possession of plaintiff - Suit property, Government Poramboke land - Plaintiff claiming his possession over suit property for more than 40 years - No documentary evidence except police complaint to establish possession of plaintiff - Plaintiff not entitled to permanent injunction. (Para 12)