MEENAKSHIAMMAL Vs. VELAMMAL

JUDGEMENT

(1.) THE second appeal has been filed against the concurrent findings of fact.

(2.) THE suit is filed for bare injunction for pathway of 5 ½ feet as per the plaint plan ABCD on the northern side of the defendant's property. THE Trial Court after considering the oral and documentary evidence ,decreed the suit. Against that, appeal was filed before the appellate Court and the Appellate Court confirmed the finding of the trial court. In the meanwhile, the defendant put up construction in the plot and therefore the plaint was amended for mandatory injunction and the Appellate court granted mandatory injunction. Against that, the present second appeal has been filed by the defendant.