C. M. NATARAJAN Vs. SUBBAMMAL

JUDGEMENT

(1.) The appellant is the first defendant. Aggrieved by the concurrent finding of the Courts below, the present Second Appeal is preferred.

(2.) The facts of the dispute in brief is as under:-

(3.) According to the plaint averment, the suit "A" schedule property was purchased by the plaintiff vide sale deed dated 27.03.1978 and patta was given by the Government. She has constructed a house in item 1 and cattle shed in item 2 of "A" schedule property. Suit "B" schedule property is a road which is a part of "A" schedule property. A street is running east to west in between the 1 and 2 item of "A" Schedule property. It crosses the 1st defendant's house and the 2nd defendant's house. The drainage running along the street ends at poramboke itteri. The 1st defendant in support of the 2nd defendant attempts to obliterate the drainage and the street. Claiming that the "B" schedule property is the only access to her house, the plaintiff ha laid the suit.