THAMBAIYA NAIDU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the judgment and decree dated 31.08.1994 made in A.S.No.170 of 1993 on the file of the Additional Subordinate Judge, Cuddalore, confirming the judgment and decree dated 12.01.1993 made in O.S.No.475 of 1991 passed by the Principal District Munsif of Cuddalore, the plaintiff has come up before this Court with the present appeal.

(2.) THE case of the plaintiff, Thambaiya Naidu as put forth before the Trial Court is as follows :

(3.) ON consideration of the above grounds, the Lower Appellate Court held that the appellant/plaintiff is not entitled to file the suit for mandatory injunction and dismissed the appeal with costs, thereby confirming the judgment of the Trial Court. Aggrieved by the said judgment of the Lower Appellate Court, the plaintiff has approached this Court praying to set aside the judgment and decree made in A.S.No.170 of 1993 dated 31.08.1994.