GNANAMBAL Vs. M.V.NAGARAJAN

JUDGEMENT

(1.) This second appeal has been filed against the judgement and decree dtd. 19/9/1997 made in A.S.No.55 of 1997 on the file of the learned Principal Subordinate Judge, Mayiladuthurai confirming the judgment and decree dtd. 18/2/1997 made in O.S.No.385 of 1994 on the file of the learned Principal District Munsif, Mayiladuthurai.

(2.) The appellants are the defendants and the respondent is the plaintiff. For the sake of convenience, the parties are hereinafter referred to as per their nomenclature before the trial Court, viz., 'the plaintiff and 'the defendants'.

(3.) The case of the plaintiff is that he is the owner of the suit property. The defendants are his neighbor, who encroached upon his property and started to put up brick lane and therefore, without any other option, the plaintiff filed the suit, seeking for recovery of possession of the suit property and also for mandatory injunction for removal of the constructions.