BOSS PANDIYAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Second Appeal is filed against the judgment and decree dtd. 8/1/2010 passed in A.S.No.10 of 2009 on the file of the Sub Court, Uthamapalayam partly reversing the judgment and decree, dtd. 30/3/2007 made in O.S.No.10 of 2005 on the file of the District Munsif Court, Uthamapalayam.

(2.) The appellant is the plaintiff and the respondents are the defendants in O.S.No.10 of 2005 on the file of District Munsif Court, Uthamapalayam.

(3.) The appellant/plaintiff filed the suit against the respondents/defendants for permanent injunction restraining from putting any construction affecting the plaintiff's right of pathway to the suit property and for removing the construction shown as item No.2 in the description of property.