CHIDAMBARAM PILLAI Vs. A.P.NAMACHIVAYAM

JUDGEMENT

(1.) The defendants in the suit is the appellants herein. The suit is filed for declaration in respect of lane comprised in S.No.146 measuring 6 feet x 47 feet as a common lane and mandatory injunction to remove the wall shown as ''A'', ''B'' in the plan on the north south of the common lane with door and door frame.

(2.) The trial Court held that the plaintiffs are entitled to half right in the common lane running on east of his house in its entirety and granted relief of declaration. Further, it held that the defendants cannot claim exclusive enjoyment of suit lane and prevent the plaintiffs access. Therefore, mandatory injunction to remove the suit wall.

(3.) Aggrieved by that, the defendants filed A.S.No.114 of 1999 on the file of First Additional District cum Chief Judicial Magistrate, Salem.