N BORIAH Vs. NILGIRI CO-OPERATIVE PRINTING PRESS

JUDGEMENT

(1.) THE Second Appeal has been filed against the judgment and decree, dated 9.7.1993, made in A.S.No.28 of 1989, on the file of the District Court, THE Nilgiris, at Ootacamund, confirming the judgment and decree, dated 3.8.1989, made in O.S.No.54 of 1986, on the file of the District Munsif Court, THE Nilgiris at Ootacamund.

(2.) THE plaintiff in the suit O.S.No.54 of 1986, is the appellant in the present second appeal. THE plaintiff had filed the suit before the District Munsif Court, THE Nilgiris District, at Ootacamund, praying for the reliefs of declaration and permanent injunction.

(3.) THE plaintiff had access to his properties only through the suit pathway, as there was no alternate pathway available for the use of the plaintiff. Since the Special Officer in charge of the defendant Press is attempting to block the passage of the plaintiff, the suit had been filed.