(1.) The petitioner is the plaintiff and the respondent is the second defendant.
(2.) The petitioner filed the suit in O.S. No.54 of 1996 on the file of the District Munsif Court, Thirukalukundram, for declaration of his title to the suit property and for permanent injunction restraining the defendants from in any manner interfering with his exclusive use, possession and enjoyment of the suit property.
(3.) According to the petitioner/plaintiff, the suit property is classified as "Grama Natham" and is in his exclusive possession and enjoyment for several years, wherein, he has put up a house and paying house tax, etc. It is his case that the defendants have no manner of right or title to the suit property.