PONNUSAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This second appeal is focussed by the plaintiff in the suit as against the judgement and decree dated 29.7.2003 passed by the Additional District Court/Fast Track Court No.IV, Erode at Bhavani, in A.S.No.58 of 2003 partly allowing the judgement and decree dated 2.1.2002 passed by the Principal District Munsif, Bhavdani in O.S.No.555 of 1999, which was one for permanent injunction.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) A summation and summarisation of the relevant facts, which are absolutely necessary and germane for the disposal of these appeals, in a few broad strokes can be encapsulated thus: