S GOVINDARASU UDAYAR Vs. PATTU

JUDGEMENT

(1.) Defendant in O. S. 353 of 1994 on the file of First Additional District Munsif Court, Pondicherry is the appellant herein.

(2.) Suit filed by predecessor of respondents was one for decree for mandatory injunction against appellant, directing removal of waste materials accumulated in the suit property and for permanent prohibitory injunction restraining appellant from using suit property for storing cow dung and for accumulation of night soil in the suit property.

(3.) Parties herein will be referred to according to their rank in the suit.