MUNICIPAL COMMISSIONER Vs. SRINIVASAN

JUDGEMENT

(1.) The concurrent Judgments and decrees passed in O. S. No. 222 of 2001, by the Principal District Munsif Court, Kulithalai and in A. S. No. 50 of 2010, by of the Sub-Court, Kulithalai, are being challenged in the present Second Appeal.

(2.) Originally, one N. Srinivasan, as plaintiff, has instituted a suit in O. S. No. 222 of 2001, on the file of the trial Court for for the relief of mandatory injunction directing the defendants 1 to 4 therein to restore the suit 'B' schedule land to the original cultivate state after obliterating and removing the thread high handedly forward by them and directing the defendants 1 to 4 for delivery of possession of the suit 'B' schedule land to the plaintiff, wherein, the respondents 2 to 6 and the appellant herein have been shown as defendants.

(3.) Pending the Second Appeal, the first respondent/plaintiff died.Hence the respondents 7 to 11 herein are brought on record as legal representatives of the deceased first respondent/plaintiff.