Y.DAVIDSON (DIED) Vs. NAGERCOIL HOME CHURCH CSI

JUDGEMENT

(1.) Being aggrieved by the Judgment of the First Appellate Court namely District Court, Kanyakumari at Nagercoil in A.S.No.68 of 2002 dtd. 3/9/2003, the first defendant, Y.Davidson has preferred this Second Appeal.

(2.) For the sake of convenience, parties are referred to as per their litigative status before the Trial Court.

(3.) On behalf of Nagercoil Home Church CSI, a suit was laid against Davidson, Syed Mohamed, Daniel and Chelladurai for recovery of possession of plaint schedule properties - non residential building bearing Door Nos.679 and 680 from the defendants 1, 2 and 4 and for permanent injunction restraining the first defendant from evicting the third defendant from the plaintiff's shop No.681 as per the Judgment in O.S.No.527 of 1984 and for future mesne profits.