KARUPPA GOUNDER Vs. SOUNDARAM

JUDGEMENT

(1.) THE unsuccessful defendants in both the Courts below have filed the present appeal.

(2.) I have heard the learned counsel for the appellants as well as the respondent,

(3.) THE respondent filed the suit in O. S. No. 416/2003 on the file of the IInd Additional District munsif Court, Erode, with a prayer for permanent injunction against the defendants/appellants from obliterating or obstructing the plaintiffs/respondent's user of the suit channel to irrigate her field situate in r. S. No. 1470/8 of Vadugapatti Village from the well water situate in R. S. Nos. 1471/1 and 13 of the said village and also for a permanent injunction against the defendants restraining them from obstructing the plaintiffs right to take water in the well situate in R. S. No. 1470/9 for two days out of every 9 days.