KASILINGAM Vs. GOVERNMENT OF TAMIL NADU REPRESENTED BY

JUDGEMENT

(1.) THE plaintiff, who lost in both Courts below, is the appellant herein.

(2.) THE plaintiff filed a suit for the relief of mandatory injunction directing the respondents 1 to 3 to assign the suit lands to him.

(3.) THE 4th defendant filed a separate statement stating that he has requested the defendants 1 to 3 for assignment of the suit property to the Panchayat for forming an orchard and the defendants 1 to 3 have also agreed and there was no proposal by the defendants 1 to 3 to assign the land in favour of the plaintiff and if the lands were assigned to the 4th defendant, the village would be benefited and therefore, the plaintiff is not entitled to the relief.