K A LOGANATHAN Vs. S E KARTHIKEYAN

JUDGEMENT

(1.) The appellant before this Court is the defendant in the suit. The suit was laid for declaration and permanent injunction in respect of the right to use the cart track more fully described in the B schedule of the plaint and marked as "C, E, F, G" Also a prayer for mandate injunction directing the defendant to remove all the constructions encroaching upon the eastern portion of the cart track was sought. The courts below allowed the suit and granted the relief sought. Aggrieved by that the present second appeal is preferred.

(2.) Plaint averment:

(3.) Written statement: