VEPPANATHAR ALIAS KARUPPANNAN Vs. KALIAPPAN

JUDGEMENT

(1.) DEFENDANTS in O.S.No.549 of 1998 on the file of Principal District Munsif s Court, Namakkal are the revision petitioners.

(2.) PLAINTIFF filed a suit for declaration that he has got right of way to the scheduled property and for consequential injunction restraining defendants from interfering with that right. In the schedule plaintiff has given the description about the way through which he wants access to his property.

(3.) NOTICE of motion was ordered and interim stay was granted. After respondent entered appearance, I heard the revision.