SENGODA GOUNDER Vs. THANGAVELU

JUDGEMENT

(1.) The plaintiff in O.S.No. 489 of 1981 on the file of the District Munsif Court at Tiruchengode has filed S.A.No. 825 of 2009. Pending the Appeal, the appellant died and his legal representatives had been brought on record.

(2.) The said suit in O.S.No. 489 of 1981 had been filed seeking a declaration of the right of the plaintiff to use a cart track and common pathway in S.No. 129 to reach his farm house, well and lands from the Panchayat Road situated north of S.No. 129 for himself and for his cattle and servants and for permanent injunction restraining the defendants from causing obstruction in the usage of the pathway.

(3.) The fourth defendant in the said suit had filed O.S.No. 274 of 1986 again in the District Munsif Court at Tiruchengode against Sengoda Gounder. The suit in O.S.No. 274 of 1986 had been filed seeking a declaration that the plaintiff was the absolute owner of the suit properties and seeking permanent injunction restraining the defendants from trespassing into the suit property and for costs.