SUNDA THEVAR Vs. COLLECTOR OF MADURAI

JUDGEMENT

(1.) The second appeal is filed by the plaintiffs challenging the concurrent findings of both the Courts below in O.S.No.719 of 1973 on the file of the Subordinate Judge of Madurai and A.S.No. 200 of 1977 on the file of the District Judge of Madurai.

(2.) The averments in the plaint are briefly as follows:

(3.) The Ayacutdars of Mela Urappannur Periakulam sent applications to P.W.D., authorities to restore the supply through the channel A, A-1 and B by making rectification to the bridge at Point A and the authorities informed them that it was not possible to lower the level of the bridge and that it was also not necessary since the water flowing through the two vents B and B-1 in the Marugal of Josier Alangulam Kanmoi and taken through the channel ED E to Mela Urappannur Periakulam is found sufficient to get the required supply of water to the tank. The Ayacutdars did not press further their demand to demolish the bridge at point A.