GANESAN Vs. SIVAPERUMAL ALIAS ARJUNAN

JUDGEMENT

(1.) THE appellant herein/plaintiff has filed the suit in O.S.No. 35 of 1999 for declaration that the plaintiff is entitled to take water through the pipelines laid beneath the lands of the respondents here in/defendants in S. No. 177/10 and 183 and for permanent injunction restraining the defendants from interfering with the plaintiff from taking water and for costs.

(2.) THE case of the plaintiff as set out in the plaint is as follows:

(3.) ON consideration of the oral as well as the documentary evidence, the trial Court decreed the suit as prayed for and the appeal filed as against the same by the defendants was allowed, setting aside the judgment and decree of the trial Court. As against the same, this second appeal has been filed.