KRISHNAMOORTHY GOUNDER Vs. SITARAMA GOUNDER

JUDGEMENT

(1.) THE above appeals arise out of a common judgment in four suits tried jointly by the learned Additional Subordinate Judge, Cuddalore.

(2.) A.S.567/92 arises out of O.S.No.25/86. That is a suit for partition and separate possession or in the alternative, for permanent injunction restraining the first defendant therein from in any manner encumbering, alienating or dealing with the suit properties during his life time and for future profits.

(3.) O.S.No.351/88 was filed by the fourth defendant minor Krishnaveni represented by her mother, the second defendant Shantha Ammal, for a declaration that she is the absolute owner of the suit property, for a mandatory injunction to the defendant Krishnamoorthy Gounder to remove the firewood from the suit property and for a permanent injunction restraining Krishnamoorthy Gounder from interfering with her possession and enjoyment of the property.