RAMAKRISHNAN Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) The plaintiff in a suit for bare injunction has filed this Second Appeal challenging the Judgment and Decree dated 28.03.2008 in A.S.No.42 of 2007 on the file of the learned Additional District Judge (Fast Track Court No.IV), Bhavani, Erode, reversing the Judgment and Decree dated 30.07.2007 in O.S.No.429 of 2005 on the file of the learned Principal District Munsif, Bhavani, Erode. The parties are referred to in their litigative status as in the trial Court.

(2.) The plaintiff had filed the suit O.S.No.429 of 2005 on the file of the learned District Munsif, Bhavani, Erode District, for the following reliefs:

(3.) The property which is the subject matter in dispute is hereinbelow reproduced: