LAWS(MAD)-2022-8-212

AANDROOSE Vs. C.L.THEODAR

Decided On August 12, 2022
Aandroose Appellant
V/S
C.L.Theodar Respondents

JUDGEMENT

(1.) The respondents 1 and 2 / plaintiffs had filed the suit in O.S.No. 87 of 2009, on the file of the learned Additional District and Sessions Judge, Fast Track Court No.I, Tirunelveli, seeking declaration and permanent injunction, wherein the appellants and the respondents 3 to 6 are the defendants.

(2.) The brief facts of the plaint are as follows:-

(3.) The brief facts of the written statement filed by the defendants 1 to 3 are as follows:-