LAWS(MAD)-2001-8-132

DURAIKANNU Vs. D SAMPATH

Decided On August 16, 2001
DURAIKANNU Appellant
V/S
D. SAMPATH Respondents

JUDGEMENT

(1.) APPLICATION No. 385 of 2001: " C.S. No. 484 of 1997 has been filed for a declaration that the plaintiffs are the lawful joint owners of the suit property of 38 cents of vacant land situate in New S. No. 52/1 of Koyambedu Village; to set aside the alienation's purported to have been done by the defendants; for a direction that the defendants and their agents to deliver vacant possession of the suit property.

(2.) IN this Application No. 385 of 2001 has been filed for amendment of the plaint. It is stated in the affidavit as follows: