S GOVINDARASU UDAYAR Vs. PATTU

JUDGEMENT

(1.) DEFENDANT in O.S. 353 of 1994 on the file of First Additional District Munsif Court, Pondichery 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.) TRIAL court, after raising issues, took oral and documentary evidence. Exs. A1 to A16 were marked on behalf of plaintiff and P.WS. 1 to 3 were examined. Defendant did notproduce any documentary evidence but examined himself as DW1. Another witness DW2 was also examined.