LAWS(MAD)-1991-10-81

NATIONAL INDIA TEXTILES KARUR A PARTNERSHIP FIRM DULY REGISTERED UNDER THE INDIAN PARTNERSHIP ACT Vs. K N NATESAN

Decided On October 10, 1991
NATIONAL INDIA TEXTILES, KARUR, A PARTNERSHIP FIRM DULY REGISTERED UNDER THE INDIAN PARTNERSHIP ACT, REP. BY ITS PARTNER NATARAJA IYER Appellant
V/S
K.N. NATESAN Respondents

JUDGEMENT

(1.) NATIONAL India Textiles, Karur by its partner Nataraja Iyer, the appellant herein, is the defendant. One K.N. Natesan, the respondent herein, is the plaintiff.

(2.) THE plaintiff filed the suit, O.S. No. 378 of 1977 on the file of the District Munsif' s Court, Karur for the reliefs of declaration and injunction.

(3.) ON going through the decree of the trial court, he found certain mistakes in the drafting of a clause in the decree relating to injunction. He therefore ordered correction of the mistake relating to that clause by modifying the said clause to the following effect: ?that the defendant, his men, servants, agent or any one on his behalf are hereby restrained by means of permanent injunction from putting up any construction or structure in the first floor in any manner which would interfere with the plaintiff's right of easement to receive light and air through the windows W1-to W6?.