RAMASAMY GOUNDER Vs. SAMINATHA GOUNDER

JUDGEMENT

(1.) The plaintiffs in O.S.No.44 of 1996 on the file of the District Munsif Court at Villupuram, having suffered a decree by Judgment dtd. 31/3/1998 and a subsequent adverse Judgment in First Appeal in A.S.No.113 of 1998, dtd. 24/8/2000 passed by the Additional District Court at Villupuram, are the appellants herein.

(2.) O.S.No.44 of 1996 had been filed by the plaintiffs viz., Ramasamy Gounder, Velayutham and Sakunthala against the defendants viz., Saminatha Gounder, Subramanian and Renganathan seeking declaration of title with respect to the property described as ',' in the Schedule of the suit property and also seeking possession/protection of possession of the suit property.

(3.) In the Schedule to the property, there are about 11 items of vacant land given in Schedule 'M', which the plaintiffs claimed to have fallen their share in which, they claimed right, title and interest. There are also 10 items of vacant land, which had been given in Schedule '', which the plaintiffs have claimed have fallen the share of the defendants, in which, the defendants claimed right, title and interest.