GURUSAMY Vs. KOLANDASAMY

JUDGEMENT

(1.) This litigation commenced more than one decade and two years ago or in other words more than 12 years ago. To be precise vide a plaint presented on 10.12.2008 in the 'First Additional District Munsifs Court, Bhavani ' [hereinafter 'Trial Court'] which was taken on file as OS.No.376 of 2008 by the Trial Court.

(2.) Suit property is a cart track, which is access to the plaintiffs property and going by the plaintiffs pleadings this cart track runs west to south. The suit property is described in the following manner:

(3.) Prayer in the plaint is for an injunction restraining the defendants from interfering with the plaintiffs use and enjoyment of the suit cart track, besides further injunction restraining the defendant from ploughing and removing earth/sand etc. There is also a prayer for removal of encroachment made by the defendants in a suit cart track.