P THILAGAMANI Vs. S SETHURAMAN

JUDGEMENT

(1.) THE unsuccessful plaintiff in both the courts below is the appellant in this appeal.

(2.) THE appellant filed the suit for injunction restraining the respondent/defendant from demolishing the wall measuring 28-1/2 feet length and 1-1/2 feet width which is situate in between the appellant's and respondent's properties.

(3.) THE Trial Court framed three issues as follows:-