R. KALIAMMAL Vs. GOVINDAN

JUDGEMENT

(1.) THIS Second Appeal has been directed against the Judgment and Decree, dated 18.01.2010, passed in A.S. No. 8 of 2009, on the file of the learned Subordinate Judge, Sivakasi, reversing the Judgment and Decree, dated 21.02.2008, passed in O.S. No. 238 of 2005, on the file of the learned District Munsif, Sivakasi.

(2.) AS the controversy involved in this matter lay in a narrow compass, I propose to dispose of this Second Appeal at the admission stage itself.

(3.) THE defendants filed written statement taking the specific plea that no such right is available over a pathway, further, no such pathway is existence as a Thar road was already laid.