ANNAMALAI MUDALIAR Vs. KRISHNA MUDALIAR

JUDGEMENT

(1.) This case was heard through Video Conferencing

(2.) The Appellants are the plaintiffs in the suit O.S.No.248 of 2000 on the file of the II Additional District Munsif Court, Thirukovilur and the respondents are the defendants in the said suit. In the forthcoming paragraphs, the parties are described as per their litigative status in the suit.

(3.) The suit was filed for a declaration of title over the suit schedule property and for permanent injunction restraining the defendants from interfering with the plaintiffs peaceful possession and enjoyment of the suit schedule property. The suit property is situated in grama natham S.No.77/1 - New R.S.No.272/7 measuring EW 20 feet and NS 17 feet (totally measuring 340 sq.ft.) with a hut and a cattle shed.