ALAGAMMAL DIED Vs. IRUSAYI AMMAL

JUDGEMENT

(1.) THE defendants 1 and 2 in O. S. No. 25 of 1985 on the file of the Additional District Munsif Court, Kallakurichi are the appellants. The defendants though succeeded before the trial Court, but lost the case in the first appellate Court in A. S. No. 149 of 1992 on the file of the Additional Sub Court, Cuddalore.

(2.) THE parties are referred to as per their rankings in the suit.

(3.) THE respondent/plaintiff filed the suit originally for declaration and for permanent injunction in respect of the suit property and as per amended plaint, the plaintiff claims alternative relief for possession of the suit property by stating as per paragraph 5 (a) in the amended plaint that after filing of the suit, the defendants have trespassed into the suit property.