A.SUBRAMANIAN Vs. NEELAM JAISWAL

JUDGEMENT

(1.) Heard the learned counsel for the appellant. The respondents have been served. Though they have entered appearance through counsel, there is no representation on their behalf.

(2.) The appellant filed O.S.No.173 of 2005 on the file of the Principal District Munsif Court, Ambasamudram seeking the relief of permanent injunction. The case of the plaintiff is that the registered sale deed dtd. 16/9/2004 executed by him in favour of the defendants pertained to land alone and did not cover the standing trees. The plaintiff wanted the Court to restrain the defendants from interfering with his right to cut and remove the standing trees.

(3.) The defendants filed written statement controverting the plaint averments. According to them, the plaintiff sold the suit land with all the incidental rights and interests. Based on the divergent pleadings, the learned trial Court framed the necessary issues.