K. RAMASESHAN Vs. S.N. ABARANAM

JUDGEMENT

(1.) The plaintiff in the suit O.S. No. 649 of 2009 filed for bare injunction and mandatory injunction, is the appellant before this Court.

(2.) This second appeal is filed challenging the judgment and decree in A.S. No. 6 of 2012 on the file of the learned II Additional Subordinate Judge, Nagercoil, reversing the judgment and decree in O.S. No. 649 of 2009 of the file of the learned Principal District Munsif, Nagercoil.

(3.) The subject matter of the suit in O.S. No. 649 of 2009 is a wall situated between the properties of the plaintiff and the defendant, which has been described as 'B' schedule property in the suit schedule and the same is as follows: