CONGRESS PONVIZHA MANDAPAM TRUST Vs. P. VELDURAI

JUDGEMENT

(1.) The present First Appeal is filed by Plaintiffs against the Judgment and Decree, dtd. 31/10/2018 passed in O.S. No.65 of 2017 on the file of the 3rd Additional District Court, Tirunelveli.

(2.) The Plaintiffs are the Appellants herein and the Defendants are the Respondents herein. For the sake of convenience, the parties shall be referred as Plaintiffs and Defendants as per the ranking in the Suit.

(3.) The Suit is filed by the Plaintiffs for (a) declaring that the persons mentioned in the 1st Schedule to this Plaint are the Trustees of the 1st Plaintiff-Trust, (b) for a Permanent Injunction restraining the Defendants their men, servants, agents, etc., from in any manner disturbing the persons mentioned in the 1st Schedule to the Plaintiff in any way from enjoying possession and managing the property of the 1st Plaintiff-Trust more particularly described as Schedule 2 herein.