P KASTURI Vs. E LAKSHMI

JUDGEMENT

(1.) THE applicants herein, as plaintiffs, have filed the suit seeking the following reliefs:

(2.) THE same applicants filed this application seeking the following relief:

(3.) THE learned counsel for the defendants in all fairness would submit that he is having no objection for both the parties to comply with the arrangements as suggested in paragraph No.4 of the affidavit accompanying this application in respect of 'A' scheduled property alone.