ARULMIGHU SUBRAMANIA SWAMY DEITY Vs. ERANIYAL CHEKALA COMMUNITY

JUDGEMENT

(1.) Aggrieved over the dismissal of the Suit filed seeking declaration and recovery of possession and mandatory injunction not to construct any further construction in the Suit property, in O.S. No.36 of 2012 on the file of the learned II Additional District Court, Tuticorin, dtd. 28/2/2014, the present Appeal is filed by the Plaintiff.

(2.) For the sake of convenience, the parties are arrayed as per their rank before the Trial Court.

(3.) The brief facts leading to the filing of the Suit are as follows: