VEERAPPAN Vs. ALAPAKKAM VILLAGE PANCHAYAT

JUDGEMENT

(1.) This appeal is filed by the appellant against the concurrent findings of the Courts below.

(2.) Suit filed for Declaration of Title and consequently Permanent Injunction. The plaintiffs have lost the case on two grounds. (i)non-joinder of necessary party. (ii)improper description of the suit schedule property.

(3.) While preferring the second appeal, the appellant has also taken out an application seeking leave to withdraw the suit and filed a fresh suit, if necessary impleading the proper parties and curing the defects in the plaint.