THANGAVEL Vs. ARUMBAVUR TOWN PANCHAYAT REP. BY ITS EXECUTIVE OFFICER, ARUMBAVUR VILLAGE, VEPPANTHATTAI TALUK, PERAMBALUR DISTRICT

JUDGEMENT

(1.) Challenge in this second appeal is made by the plaintiff against the Judgment and Decree dated 27.07.2010 made in A.S. No. 1 of 2010 on the file of the Sub-Court, Perambalur, confirming the Judgment and Decree dated 31.07.2009 made in O.S. No. 147 of 1999 on the file of the District Munsif Court, Perambalur.

(2.) The suit has been laid for Permanent Injunction.

(3.) The averments contained in the plaint are briefly stated as follows :