DHANUKODI Vs. SAROJA AND ORS

JUDGEMENT

(1.) The Plaintiff in the original suit O.S. No. 7 of 2001 on the file of the District Munsif cum Judicial Magistrate, Orathanadu is the Appellant in the Second Appeal. He had filed the suit for the following relief's:

(2.) for a mandatory injunction for the removal of the construction allegedly put up by the first Respondent/first Defendant in all the three items of properties and

(3.) for the recovery of possession of all the three items of the suit properties.