T.M. THIRUVENKATASAMY Vs. M.SUNDARARAJAN

JUDGEMENT

(1.) A.S. No.131 of 2023 is at the instance of the defendant in O.S. No.20 of 2018 on the file of the III Additional District and Sessions Judge, Erode at Gopichettipalayam, challenging the Judgment and Decree granting a declaration in favour of the plaintiff to use the suit "A" schedule cart track and, consequently, a mandatory injunction directing the defendant to restore the said cart track.

(2.) Pleadings in the plaint, in brief:

(3.) Written Statement, in brief: