GANDHI Vs. YASOTHAI AMMAL

JUDGEMENT

(1.) The parties are referred to, as per the nomenclature assigned to them, in the suit filed in O.S.No.336 of 1995, wherein Yashothai Ammal is the first plaintiff, Ezhumalai is the second plaintiff, Gandhi is the first defendant and Krishnan is the second defendant.

(2.) Suit in O.S.No.336 of 1995 was filed by the plaintiffs for declaration of plaintiffs' title to the suit property and for directing the defendants to deliver possession of the suit property to the plaintiffs.

(3.) The genealogy of the parties and case details are important to explain the case properly and clearly, which reads thus: