RAMASAMY GOUNDER Vs. KODUMUDI TOWN PANCHAYAT

JUDGEMENT

(1.) THE unsuccessful appellant before this Court is the plaintiff in O. S. No. 871 of 1990.

(2.) THE appellant/plaintiff filed the said suit for the relief of permanent injunction against the defendants. The case of the appellant/plaintiff is that initially he was a permissive occupant under the first defendant. He was enjoying the suit property by running a petty shop. Further, he would state that for running the said shop, he obtained necessary permission from the authority concerned. He would state that he also paid the relevant tax to the town panchayat authorities.

(3.) FOR running the said petty shop in the premises, he also obtained electricity connection in his favour. He paid the electricity charges regularly. In those circumstances, he has stated that all of a-sudden without issuing any notice for eviction, the defendants 2 and 3 along with their supporters forcibly attempted to evict the appellant/plaintiff from the premises.