G. NATARAJAN Vs. SAKUNTHALA

JUDGEMENT

(1.) The second defendant who suffered concurrent findings before the trial Court as well as the First Appellate Court also, is the appellant.

(2.) The parties are described as per their litigative status before the trial Court.

(3.) The first respondent herein, as plaintiff, filed the suit for a direction to remove the encroachment and unauthorised construction put up by the defendants 1 to 3 in the 'A' schedule property, and for handing over possession of 'B' schedule property to the plaintiff. A relief of permanent injunction restraining defendants 2 and 3 was also sought for to prevent them from putting up any further construction in the suit property.