P. BALAKRISHNAN NAMBEESAN Vs. A.P. MEENAKSHYAMMA

JUDGEMENT

(1.) The defendants in O.S.11/1992 on the file of Subordinate Judge's Court, Sulthanbathery are the appellants. Suit of the respondents for declaration of title, recovery of possession and injunction was decreed by learned Sub Judge, and hence the appeal.

(2.) Respondents in the appeal, who are the legal heirs of plaintiff, and, impleaded in the suit as additional plaintiffs 2 to 6, have filed Cross objections to the extent aggrieved by the nongranting of mesne profits claimed,and also against some of the findings made by the learned Sub Judge.

(3.) Appellants are hereinafter referred to as defendants, and respondents, as plaintiffs.