RAMALINGAM Vs. CHINNAPONNU @ KAMALAMBAL

JUDGEMENT

(1.) The unsuccessful appellant / plaintiff, who had lost before the Courts below, has filed the second appeal before this Court. The sum and substance of the plaint averments read as follows:

(2.) The first defendant is the eastern neighbour of the plaintiff. Formerly he was having an old house and he later he removed the same and made arrangements to put a new constructions. The plaintiff's property measures 33 links in east west direction and 120 links in north south direction.

(3.) The first defendant sought a permission of the plaintiff to put up electric meter board in the property of the plaintiff and to put up the electric meter board in the southern face of the wall and promised to remove the same as and when the new construction is made in his property. Since, there was a thatched superstructure in his property and the house was made up of mud wall and it was not possible for him to put up the meter board in the said mud wall. The plaintiff also accorded sanction to put up wall and fix the meter board.