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. Tr. C.S. No. 210/00;

(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. C.S. 267/86 :

(3.) This suit has been filed for diversion of the plaint schedule properties by metes and bounds, allotting to the plaintiffs and the fourth defendant Govardhanan l/3rd share in the properties and putting them in vacant possession of the same and for costs. T.O.S. 6/2000 :