DAYANITHI Vs. V KRISHNAMURTHI

JUDGEMENT

(1.) THE appellant is the first defendant in O. S. No. 130 of 1982 on the file of the District Munsif Court, Chidambaram. The appellant succeeded his case before the trial Court in the suit filed for declaration and permanent injunction in respect of the suit lane, but lost his case before the first appellate Court.

(2.) THE parties are referred to as per their rankings in the suit.

(3.) THE first respondent as plaintiff filed the suit for declaration and permanent injunction in respect of the suit lane measuring about 4 feet north-south and 160 feet east-west and shown as "c D E F" in the plaint plan in Natham R. S. No. 24/9a/1a/1 in Rettai Agraharam village.