A V RAJU Vs. H PHOOLCHAND

JUDGEMENT

(1.) This second appeal is filed by the obstructor, inveighing the judgment and decree dated 26.11.2010 passed by the Sub-Court, Nilgiris, in A.S.No.28/10 confirming the order dated 27.4.10 passed by the District Munsif, Kothagiri, in E.A.No.79 of 1996 ordering removal of obstruction in E.P.No.127 of 1995 in O.S.No.617 of 1984, which was filed for recovery of possession and for cost.

(2.) XXX XXX XXX

(3.) The germane and essential facts giving rise to the filing of the second appeal would run thus: