BHARATHIDASAN Vs. SHANMUGAVEL

JUDGEMENT

(1.) The unsuccessful defendant in both the Courts below is the appellant before this Court.

(2.) The above second appeal emanates from the judgment passed in the suit O.S.No.528 of 1991 which is a suit filed for bare injunction. The parties are referred to in the same array as in the suit.

(3.) The property in question is comprised in R.S.No.490, which is now comprised in Natham S.No.985/1, in Munneerpallam Village, Melapalayam, Tirunelveli District. The property is described as a vacant site measuring east to west 5 carpenter feet and north to south 141/2 carpenter feet together with a mud-walled hut with a damaged thatched roof. This property is said to be situated on the following side: