D NARASIMHAN Vs. D THIRUMANGAI

JUDGEMENT

(1.) This suit has been filed for division of plaint A, B, C and D Schedule properties and putting the plaintiff in possession of his 1/7th share in such properties and for costs.

(2.) This suit has been filed for delivery of possession of the suit property bearing door No.10, Old No.28/28, Selva Vinayagar Koil Street, Old Washermenpet, Madras, for a direction to the defendants 1 to 4 to pay Rs.2,000/- towards past mesne profits and continue to pay Rs.400/- per month as future mesne profits to the plaintiffs till delivery of possession, for a direction to the defendants 5 to 11 to pay Rs.11,880/- representing the past mesne profits and continue to pay Rs.660/- every month till delivery of possession to the plaintiffs as future mesne profits and for costs.

(3.) This suit has been filed for division of the plaint schedule properties by metes and bounds, allotting to the plaintiffs and the fourth defendant Govardhanan 1/3rd share in the properties and putting them in vacant possession of the same and for costs.