ATHULYANADHEESWARAR THIRUKKOIL Vs. THIRUGNANAM

JUDGEMENT

(1.) The appellant herein filed a suit as plaintiff in O.S.No.892 of 1989, on the file of the Additional District Munsif, Thirukovilur, seeking for permanent injunction restraining the respondents from trespassing into the suit property and for mandatory injunction to remove the construction.

(2.) At the time of admission, the following substantial question of law was framed for consideration:-

(3.) Though notices were issued, no one appeared for the respondents/defendants.