P. SUBRAMANI Vs. CHINNASAMI

JUDGEMENT

(1.) The plaintiff is the appellant before this Court. The Second Appeal is filed challenging the Judgment and Decree in A.S. No. 9 of 2002, on the file of the Principal Subordinate Judge, Erode, in and by which the learned subordinate Judge had reversed the Judgment and Decree of the Principal District Munsif, Erode, in O.S. No. 5 of 1999.

(2.) The suit O.S. No. 5 of 1999 was filed for a perpetual injunction restraining the defendant, his men and agents from interfering with the plaintiff's right of access for his vehicles, cattle and men from Kongu Engineering College road in the west to and from RSF. No. 297/4 of Veppampalayam Village in the east through RSF. No. 297/7 of the same village. The property comprised in RSF No. 297/4 was described as the A-Schedule and the property comprised in RSF. No. 297/7 was described as the B-Schedule to the suit property. For the sake of easy understanding the parties are referred to in the same litigative status as in the suit O.S. No. 5 of 1999.

(3.) Plaintiff's Case: