(1.) This revision is at the instance of the first respondent/first defendant in A.S.No.68 of 2011 as against allowing I.A. No. 273 of 2012 filed under Order 41, Rule 27 C.P.C. by the Ist Additional Sub Judge, Erode.
(2.) The plaintiff is the owner of the property comprised in survey No.407/2 and 406 situate in Kolathupalayam in Erode District. On the north and western side, the property of 1st defendant, on the south, the property of 2nd defendant situate. North of first defendant's land, there is Amaravathipudur-Arambapalayam road.
(3.) According to the plaintiff, from the said road, he could reach his property through A, B, C, D, E, F cartrack proceeding from the road running through 1st defendant's land in S.No.406 and also 2nd defendant's land. The 2nd defendant also has to follow the same route to reach his land and beneath the cartrack pipeline of the plaintiff also proceeds.
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