K.S.SIVASHANMUGAM Vs. RANGASAMY GOUNDER

JUDGEMENT

(1.) PLAINTIFF , who failed before both the courts below is the appellant in this second appeal.

(2.) PLAINTIFF /appellant herein filed the abovesaid suit for the relief of permanent injunction restraining defendants 1 to 3 from destroying or demolishing or interfering with the plaintiff's peaceful possession and enjoyment over the suit properties and mandatory injunction directing defendants 1 to 3 to restore the suit cart track cum pathway at points PQRS in the plaint plan to its original position within a day fixed by this court failing compliance, any officer of this court may be appointed to restore the same at the cost of defendants 1 to 3. The case of the plaintiff is as follows: -

(3.) THE Trial Judge framed three issues which are as follows: -