SUVABAI Vs. BHASKARA REDDIAR

JUDGEMENT

(1.) The appellants herein filed a suit as plaintiffs in O.S. No.427 of 1996 on the file of the District Munsif-cum-Judicial Magistrate, Thirukazhikundram, seeking a prayer---

(2.) The averments made in the plaint, in brief, are recapitulated below for better appreciation.

(3.) It is seen further in the claim statement that, in the northern wall, there is a door opening to enable the scavenger to come through the ABCD passage and to clean the septic tank latrines of the plaintiffs located in Door No.3 of Mettu Street. Whileso, the defendant, during the plaintiffs' absence, extended the tap connection lying in the front side of his shop through the passage by placing 'U' shaped angles and also opened a door in the middle of the passage and also a window on his wall. Apart from that, the defendant has put up sunshade over the window to the north of the said wall. In view of this act of the defendant, the plaintiffs have filed a suit in O.S.No.427 of 1996, before the District Munsif-cum-Judicial Magistrate, Thirukazhikundram, with the aforesaid prayer.