THANKARAJAN Vs. SARADAMMA VILASINI

JUDGEMENT

(1.) Defendants 4 to 8 are the appellants. The suit is one for declaration of title and possession, fixation of boundary and injunction. The suit was concurrently decreed by the courts below.

(2.) The plaint schedule property has an extent of 52 cents. The plaintiff claims title over the same as per Ext.A1 sale deed of the year 1985. The property of the defendants is on the eastern and southern sides of the plaint schedule property. Alleging attempt on the part of the defendants to trespass into the property, the suit is filed.

(3.) The suit was originally dismissed by the trial court and was confirmed in appeal. This Court in SA 267/01, as per judgment dated 28.03.2012, set aside the decree and judgment of the courts below and remanded the matter for fresh disposal. Pursuant thereto the suit was concurrently decreed by the courts below.