O.S.SURIYAVELU MUDALIAR Vs. J.PALANIVELU MUDALIAR

JUDGEMENT

(1.) A preliminary objection of res judicata was raised contending that the decree passed by the XIV Assistant Judge, City Civil Court, Chennai in a suit in O.S.No.6259 of 1994, had become final.

(2.) The sole but elegant issue canvassed before this Court is whether the appellant is entitled to a decree of permanent injunction, restraining the respondent from in any manner interfering with the rights of the plaintiff over the portion alloted to him in the settlement deed dated 06.02.1975, or from using the entrance to the property from Kallukaran Street side.

(3.) The facts leading to the preliminary objection are as follows:-