K SHANMUGAM Vs. BOOPATHI

JUDGEMENT

(1.) The plaintiffs are the appellants before this Court. The suit O.S.No.675 of 2011 has been instituted by the plaintiffs on the file of the V Additional District Judge, Coimbatore, for a declaration of their absolute right for the usage and enjoyment of the 20 feet X 400 meter common cart track described in Item No.2 of the suit schedule as the absolute property of the plaintiffS binding over the defendants 1 to 7 and for a consequential injunction restraining the defendants 1 to 7 from interfering with the usage of Item No.2 of the suit property by the plaintiffs.

(2.) Item No.1 are the lands comprised in Survey No.373 of Arasur Village, Palladam Taluk. Item No.2 of the suit property is the pathway over which the suit has now been instituted. The parties are referred to in the same array as in the suit.

(3.) Plaintiff's Case: