STEPHEN, AUSTIN, JOHN Vs. PARANJOTHI, GNANAPRAKASAM, DURAIRAJ

JUDGEMENT

(1.) This Second Appeal is focussed by the original defendants animadverting upon the judgment and decree dated 10.10.2000, passed in A.S.No.169 of 1998 by the learned Principal District Judge, Tuticorin in confirming the judgment and decree dated 21.08.1998, passed in O.S.No.423 of 1991 by the learned District Munsif, Srivaikundam.

(2.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.

(3.) Narratively but precisely, broadly but briefly, the relevant facts absolutely necessary and germane for the disposal of this appeal would run thus: The plaintiffs filed the suit seeking the reliefs of declaration and permanent injunction in respect of the suit property on the main ground that the suit property and the adjacent properties originally belonged to their father viz., Arumuganainar Nadar, who subsequently came to be known as Arulprakasam Nadar and after his death, they inherited the properties and got the properties partitioned among themselves under Ex.A1. While so, the defendants without any manner of right whatsoever started laying claim over the suit property found set out in the plaint, which necessitated the plaintiffs to file a suit.