KULASEKARAPATTINAM PANCHAYAT Vs. NARAYANAVADIVU

JUDGEMENT

(1.) The second defendant in the suit in O.S.No.62 of 2005 on the file of the Additional District Munsif Court, Tiruchendur, is the appellant in the above Second Appeal.

(2.) The respondents 1 to 6 in this appeal filed the suit in O.S.No.62 of 2005 for declaration of their title to the suit property and for consequential relief of mandatory injunction to remove a T.V. room constructed by the second defendant and for removal of a well that had been dug by the third defendant in the suit.

(3.) The appellant/second defendant is the local body, namely, Panchayat of Kulasekarapattinam. The third defendant is the Commissioner of Udangudi Panchayat Union. The fourth defendant is the Block Development Officer and the fifth defendant is the State represented by the District Collector.