PALANISAMY Vs. AMMAIAPPAN

JUDGEMENT

(1.) THIS second appeal is focussed by D1, animadverting upon the judgment and decree dated 24.03.2010 passed by the learned Subordinate Judge, Namakkal in A.S.No.7 of 2005 in confirming the judgment and decree dated 29.11.2004 passed by the learned Principal District Munsif, Namakkal in O.S.No.365 of 2002.

(2.) THE parties are referred to here under according to their litigative status and ranking before the trial Court.

(3.) ULTIMATELY the trial Court decreed the suit partly to the effect that the plaintiff is having only the right of pathway over the suit property and that the constructions put up by the defendants' on that pathway should be removed.