SYED MOHAMED SAHIB Vs. JOHARA BEE

JUDGEMENT

(1.) THE defendants 1 & 2 in O.S.No.556 of 1985 are the appellants herein. THE suit in O.S.556 of 1985 is filed by the plaintiff since deceased for declaration of his title to the suit properties and for the relief of permanent injunction for restraining the defendants and their men and agents from any way interfering with his enjoyment of the suit property.

(2.) THE parties are referred to for the sake of convenience as per their rank in the suit.

(3.) THE trial Court has, on the basis of the suit pleadings, framed the following issues: "TAMIL"