STATE OF TAMILNADU Vs. KANNIGAMMAL

JUDGEMENT

(1.) The Appellants/Defendants have preferred this Appeal as against the Judgment dated 28.02.2001 in O.S. No. 9/98 passed by the Learned Subordinate Judge, Maduranthagam.

(2.) The learned Subordinate Judge, Maduranthagam in the original suit filed by the Respondent/Plaintiff in O.S. No. 9/98 (O.S. No. 35/95 on the file of Principal Judge, Chegalpattu) had passed a judgment on 28.02.2001 declaring the Respondent/Plaintiff's right to the suit 'A' Schedule property viz. the land and also granted the relief of permanent injunction in respect of 'C' Schedule property of the suit and in regard to the 'B' Schedule property awarded a sum of Rs. 1,50,000/- as compensation together with 30% solatium to be paid within one month and also awarded 12% interest per annum for the due amount till the date of payment.

(3.) Before the trial court, on the side of the Respondent/Plaintiff, witnesses P.W1 to 6 were examined and Exs. P1 to P15 were marked. On the side of the Appellants/Defendants, witness D.W1 was examined and Ex.C1 was marked.