D.PURUSHOTHAMAN Vs. D.KUPPABAI

JUDGEMENT

(1.) The appellant is the first defendant in O.S.No.6 of 2000, on the file of the District Munsif Court, Chengalpattu. The first respondent / plaintiff filed the suit for declaration of her title to the suit properties and for a consequential relief of permanent injunction restraining the defendants, their men and agents from interfering with her peaceful possession and enjoyment of the suit properties. She further sought a relief of mandatory injunction directing the defendants to cancel the encumbrance created over the suit properties and for costs.

(2.) For the sake of convenience, the parties are referred to as per their ranking in the trial court and at appropriate places, their rank in the present appeal would also be indicated.

(3.) The case of the plaintiff in a nutshell is as follows :