THANKAMMAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Challenge in this second appeal is to the judgement and decree, dated 01.12.2004 passed in Appeal Suit No.130/2002 by the sub court, Padmanabhapuram, wherein the judgement and decree passed in O.S.No. 288 of 1999 by the Additional District Munsif Court, Padmanabhapuram are confirmed.

(2.) The Appellants have instituted the O.S.No.288 of 1999 on the file of the trial court for the reliefs of declaration of title, possession and injunction and recovery of 'B' scheduled wooden logs removed from 'A' scheduled property.

(3.) In the plaint, it is averred that the plaintiffs are owners of 54 cents in old S.No.651/c, Kothanaloor village. The 'A' schedule is 5 cents out of 54 cents on the southern end.