K SEGAR Vs. M RAMASAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises against the judgment in E.A.No.36 of 2011 in E.P.No.30 of 2010 in O.S. No.33/2006 on the file of the District Judge at Karaikkal, under judgment dated 26.03.2013.

(2.) By the order under challenge, the court below has allowed the petition moved under Order 21 Rule 97 C.P.C and directed removal of obstruction caused by the appellant.

(3.) Heard the learned counsel for appellant and learned counsel for respondents.