VASUDEVA REDDIAR (DECEASED) Vs. MALARVIZHI

JUDGEMENT

(1.) The defendant Mr.Vasudeva Reddiar in O.S.81 of 1990 on the file of the Principal District Munsif, Thiruvannamalai is the respondent in A.S.No.66 of 2001 on the file of the Principal District Judge, Thiruvannamalai. He has filed this present second appeal. Since he died during the pendency of this second appeal, his legal heirs have been impleaded as appellants 2 to 5.

(2.) The respondent/3rd plaintiff along with Govindasamy Reddiyar (since deceased), the first plaintiff and Gnanambal (since deceased), the 2nd defendant filed the suit in O.S.No.81 of 1990 before the Principal District Munsif, Thiruvannamalai for a declaration of their title to the suit lane measuring 2 feet North-South and 69 feet East-West situates on the western side of the plaintiffs' house and for a permanent injunction restraining the appellant/ defendant from interfering with their peaceful possession and enjoyment over the suit lane. It is further prayed by the plaintiffs that the defendant should be restrained from letting out water from his building into the suit lane.

(3.) For the sake of convenience and better understanding, the parties are called as per their ranking in the trial court.