K GANAPATHY Vs. A PALANISAMY

JUDGEMENT

(1.) The unsuccessful plaintiff who lost the case before the lower court as well as the lower appellate court is the appellant before this court.

(2.) The plaint averments are as follows:-

(3.) Thereafter, the plaintiff had applied for resurveying the entire extent of property in the year 1986. The Taluk Surveyor also confirmed the nature and the extent of encroachment made by the defendants. The defendants have put up Septic tank foundry buildings and also the stone pillars after exchange of notice in the year 1986 and 1987. Left with no other option, the plaintiff had filed the suit for mandatory injunction directing the defendants to remove encroachments and alternatively to pass a decree awarding the compensation by ascertaining the quantum of damages.