PL LAKSHMANAN Vs. N N N NACHIAPPAN

JUDGEMENT

(1.) THE unsuccessful plaintiff is the appellant.

(2.) THE plaintiff filed the suit for injunction restraining the defendants from altering the physical features of the suit property.

(3.) DURING trial, an Advocate Commissioner was appointed and he also filed a report stating that the suit property is situate in T.S.No.234 and 261 and T.S.No.234 is on the western side and west of T.S.No.234 is the Chellappa Chettiar Street and S.No.261 is on the eastern side and east of that T.S.No.261 is the Managiri Palaniappa Chettiar Street and the extent of S.No.234 is 21.2 cents and the extent of S.No.261 is 21.7 cents and there is a small hut on the north eastern portion of S.No.261 and from S.No.234 there is a passage leading to S.No.261.