LAWS(MAD)-2022-8-138

SPECIAL OFFICER Vs. PONNUSAMY

Decided On August 11, 2022
SPECIAL OFFICER Appellant
V/S
PONNUSAMY Respondents

JUDGEMENT

(1.) The 1st defendant, The Special Officer, C 1252, Arcot Co-operative Marketing Society Ltd., Arcot, in O.S. No. 292 of 1996 on the file of the District Munsif Court, Arcot is the appellant herein.

(2.) The said suit in O.S. No. 292 of 1996 had been filed by the 1st respondent herein, Ponnusamy, seeking permanent injunction restraining the 1st defendant therein/appellant herein/ The Special Officer, C 1252, Arcot Co-operative Marketing Society Ltd., Arcot, from preventing his/the plaintiff's right of way over the road running East-West on the Southern side of the plaintiff's property and on the Northern side of the 1st defendant's property, and measuring 12 ft., in breadth and about 200 ft., in length, called Nawab Devadi Street.

(3.) By Judgment dtd. 19/4/1999, the District Munsif, Arcot decreed the suit with costs.