C. RAMAN Vs. S. KASI SERVAI

JUDGEMENT

(1.) THIS second appeal is focussed as against judgment and decree dated 06.08.1999 in A.S.No.29 of 1998, on the file of the learned Subordinate Judge, Devakottai reversing the judgment and decree dated 25.09.1998 in O.S.No.60 of 1996, on the file of the learned District Munsif, Devakottai.

(2.) THE parties are referred to hereunder in the same order as they were arrayed before the trial Court.

(3.) NIGGARD and bereft of details, the case of the plaintiff as stood exposited from the records could be portrayed thus: Representative suit in O.S.No.60 of 1996 was filed by the plaintiffs who are owning lands to the north of Siddhavayal Kanmoi situated in Survey No.56, marked as 'M' in the sketch. The grievance of the plaintiffs is that the river flowing from west towards east and turns towards south, only feeds the Siddhavayal Kanmoi.