M.ADAIKKALAM Vs. A.CHINNAMMAL

JUDGEMENT

(1.) The appellant/plaintiff has filed the suit in O.S. No. 7 of 1988, seeking declaration and permanent injunction in respect of A schedule property and declaration in respect of B schedule property, wherein the respondents are the defendants.

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

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