High CourtsDivision Bench(1914) 08 MAD CK 0010

Alagappan vs S. Kr. S. Karuppa Chetty and Others

Madras High Court · Decided on 3 August 1914 · Citation: AIR 1915 Mad 76 : 25 Ind. Cas. 503

HON’BLE JUDGES
Seshagiri Aiyar, J · Kumarasawmy Sastri, J

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Judgment

7 paragraphs · 143 words
1.

The Courts below have found that the plaintiff is the owner of both the varams and that the defendant is a trespasser. Issues Nos. 2 to 4 depend

upon the finding on the 1st issue and the Subordinate Judge is right in holding that on his finding in this issue against the defendant, no other question

arises for decision. The learned Vakil for the appellant relies on Ulagappan Ambalam v. Chidambaram, Chetty 29 M. 497 for the position that

when the plaintiff does not take steps to prevent the erection of the building in time, there ought to be no mandatory injunction in his favour. In that

case the defendant built upon land comprised in his holding. In the present case the defendant was a trespasser and built upon the plaint site

notwithstanding objection.

2.

We dismiss this second appeal with costs.