RAMRAJ AND ORS. Vs. LOORDU

JUDGEMENT

(1.) Aggrieved over the concurrent finding of the Courts below, granting mandatory injunction to remove the open drainage put up by the defendants on the lane, which belongs to the plaintiff, the present Second Appeal is filed.

(2.) The parties are referred to as per their rank before the trial Court.

(3.) The brief fact, leading to file this Second Appeal, reads as follows:-