JAILANI Vs. VALLIAMMAL AND ORS.

JUDGEMENT

(1.) The concurrent judgments and decrees passed in O.S. No. 161 of 1999 by the learned Additional District Munsif, Tuticorin and in A.S. No. 34 of 2003 by the learned Principal District Judge, Tuticorin are being challenged in these second appeals.

(2.) The appellant as well as 2nd respondent as plaintiffs had instituted O.S. No. 161 of 1999 on the file of the trial Court for the reliefs of declaration and permanent injunction in respect of the suit properties, wherein the respondents 1 and 3 have been shown as defendants.

(3.) For better appreciation and understanding, the parties are referred to as per their ranking in the suit.