CHINNAPPAN Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) The plaintiffs are the revision petitioners herein.

(2.) The revision petitioners/plaintiffs filed the suit in O.S. No. 130 of 2014 before the learned District Munsif Court, Palladam, for the relief of permanent injunction against the defendants in respect of "B" Schedule property, which was forming the part of "A" Schedule property. In short, BSchedule property is the Compound Wall on the North/South direction of 30 feet and 5 1/2 feet height and half feet breadth.

(3.) The defendants entered appearance and filed a written statement by alleging that the second defendant is the absolute owner of the BSchedule property and the plaintiffs had encroached 40 feet length out of 60 feet length and 1/2 feet breadth over the B-Schedule property and therefore, the plaintiffs have no right and title of the suit property.