LAWS(MAD)-2011-6-440

SUNDARAMBAL Vs. VENKATESA PADAYACHI

Decided On June 17, 2011
SUNDARAMBAL Appellant
V/S
VENKATESA PADAYACHI Respondents

JUDGEMENT

(1.) COMMON JUDGMENT The plaintiff, who was successful in the trial Court and lost in the First Appellant Court is the appellant herein.

(2.) THE plaintiff/appellant in all the three appeals are one and the same person.

(3.) O.S.No.181 of 1986 was filed by the plaintiff against the respondent and another, the Commissioner, Sirkali Municipality for injunction restraining the 2nd defendant from granting permission to the first respondent/first defendant to demolish the plaintiff's eastern wall or to do any other act affecting the plaintiff's right and O.S.No.174 of 1987 was filed by the plaintiff for declaration that the plaintiff has got an easementary right to discharge the water of the plaintiff eastern wari on the east of the plaintiff wall on the defendant's side and for direction, directing the defendant to remove his newly constructed western wall, which is adjourning the plaintiff's eastern wall.