POONUSAMY NADAR Vs. RAJAMMAL

JUDGEMENT

(1.) The defeated defendant is the appellant herein.

(2.) For the sake of convenience, the parties are referred to as per the ranking before the Trial Court.

(3.) The plaintiff filed the suit in O.S.No.133 of 1988, before the learned District Munsif, Tenkasi, for the relief of declaration over Item No.I of the suit property i.e., suit Well and for permanent injunction restraining the defendant from drawing water from the suit Well for irrigation of his land in Item No.II of the suit property.