ARUMUGAM Vs. KAMUTHAI

JUDGEMENT

(1.) The Judgments and decrees passed in O.S.No.1654 of 1990 on the file of the II Additional District Munsif Court, Dindigul and in A.S.No.55 of 1998 on the file of the Additional Sub Court, Dindigul, are being challenged in the present Second Appeal.

(2.) The appellant herein as plaintiff instituted a suit in O.S.No.1654 of 1990 on the file of the trial Court against the respondents/defendants seeking for the relief of declaration that the plaintiff is entitled to the rights and for an injunction restraining the defendants from preventing the above use by the plaintiff. Further, the suit was also amended for mandatory injunction for reconstruction of the cart track.

(3.) For the sake of convenience, the parties are referred to herein, as described before the trial Court.