P. NAGARAJAN Vs. MURUGESAN AND ORS.

JUDGEMENT

(1.) This matter arose out of dismissal of I.A. No. 624 of 2014 filed in O.S. No. 268 of 2012 to amend the plaint to include certain reliefs due to certain subsequent events. The plaintiff, a shop -keeper in Sevugampatti Village sought for injunction restraining the first defendant Murugesan, a Ward Councillor that the way to Plaintiff's shop should not be blocked by making any construction including a cement Water Tank. Subsequently, by way of amendment, defendants 2 and 3, who are the Panchayat, have been included with the suit. In view of the amendment, additional written statement also has been filed.

(2.) Subsequently, the plaintiff filed I.A. No. 624 of 2014 to amend the plaint alleging that while the suit is pending, the defendants have put up an objectionable construction as against law, so it requires to be removed by way of mandatory injunction.

(3.) It was opposed by the respondent by filing a counter.