GNANAGURU Vs. EXECUTIVE ENGINEER TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the appellant herein against Judgment and Decree made in A.S.No.47 of 2002 dated 27.2.2004 on the file of Subordinate Judge, Srivilliputtur confirming the Judgment and Decree made in O.S.No.64 of 1999 dated 3.6.2002 on the file of District Munsif, Srivilliputtur.

(2.) The brief facts of the case is as follows;

(3.) The brief case of the plaintiff is that the property which he has referred in plan attached with the plaint in item No.1 of the property viz., A, A1, B, C, D, E, F2, F1, F, G, H,A belongs to the palintiff and the said house is situate on the north and the vacant site surrounding the said house and also the north south common pathway belongs to plaintiff.