K KARUPPANNA GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS second appeal has been preferred against the decree and judgment in A. S. No. 211 of 1994 on the file of the Court of Principal District Judge, Coimbatore. The plaintiff, who has succeeded before the trial Court but lost his case in appeal, is the appellant herein. The suit is for bare injunction.

(2.) THE verments in the plaint relevant for the purpose of deciding this appeal sans irrelevant particulars are as follows:-

(3.) THE 1st defendant has filed a written statement contending as follows:-