JEYARAMAN Vs. EXECUTIVE OFFICER SELECTION GRADE TOWN PANCHAYAT

JUDGEMENT

(1.) The plaintiffs are the appellants.

(2.) The plaintiffs filed O.S.No.26 of 2014 before the Principal District Munsif Court, Manamadurai for mandatory injunction not to prevent the plaintiffs from using the pathway leading to Madurai-Rameshwaram National Highways from Survey Nos.222/4A1 and 222/4A2. The plaintiffs further prayed for a permanent injunction restraining the defendant from putting up any wall obstructing the access of the plaintiffs through the new bus stand at Manamadurai so as to reach the Madurai-Rameshwaram National Highways. The trial Court decreed the suit as prayed for. The defendant filed A.S.No.21 of 2020 before the Subordinate Court, Manamadurai. The learned Subordinate Judge allowed the appeal and dismissed the suit. Hence, the plaintiffs are the appellants herein.

(3.) The plaintiffs had contended that they are the joint owners of Survey Nos.222/4A1 and 222/4A2 in Manamadurai Village, Manamadurai Taluk, Sivagangai District. According to the plaintiffs, the property located on the northern side of the above said survey numbers were utilised by them to reach Madurai-Rameshwaram National Highways which is running on the eastern side. The said property through which the plaintiffs were having access to reach the National Highways was acquired by the Government and a new bus stand was constructed. According to the plaintiffs, the defendant is attempting to put up a compound wall encompassing the bus stand.