LAKSHMANA GOUNDER (DECEASED) AND OTHERS Vs. GOVINDARAJAN

JUDGEMENT

(1.) Challenge in this second appeal is made to the Judgement and Decree dated 11.10.2002 passed in A.S.No.69 of 2002 on the file of the Additional District Court, Namakkal, partly confirming the Judgment and Decree dated 21.02.1995 passed in O.S.No.670 of 1987 on the file of the District Munsif Court, Rasipuram.

(2.) The second appeal has been admitted on the following substantial question of law:

(3.) It is found that the deceased first appellant has laid the suit against the respondent/defendant in respect of the cart track for the reliefs of declaration, permanent injunction and mandatory injunctions.