VANDAIYAN (ALIAS) PALLIKOODATHAN MUTHURAJA Vs. SEVENTHILINGAM AND OTHERS

JUDGEMENT

(1.) Defendant in O.S.No. 197 of 1986, on the file of the District Munsif's Court, Thuraiyur, is the appellant.

(2.) The suit filed by the respondents herein was one for declaration of their right to take water through a channel situated on the northern side of the appellant's property and also for a mandatory injunction to remove the obstruction caused to the same.

(3.) The suit filed by the respondents was tried along with another suit filed by the appellant himself as O.S.No. 172 of 1984. That suit filed by the appellant was one for injunction to restrain the respondents herein from interfering with his possession and also from forming any channel course in the suit land.