JAYARAMA UDAYAR Vs. RAJAMANICKAM

JUDGEMENT

(1.) Jayarama Udayar, the plaintiff is the appellant herein.

(2.) The appellant filed a suit for permanent injunction against the defendants, the respondents herein to restrain them from interfering with the suit cart track. The trial Court decreed the suit in favour of the plaintiff/appellant. However, the lower appellate Court in the appeal filed by the defendants/respondents, allowed the appeal and dismissed the suit filed by the plaintiff, the appellants herein. Hence, the second appeal.

(3.) The case of the plaintiff is as follows :-