T. CHINNARAJ Vs. T. RANGASAMY AND ANOTHER

JUDGEMENT

(1.) Mr.T.Chinnaraj the appellant in all these three appeals is the sole defendant in O.S.No.386 of 2005 and OS.No.387 of 2005 on the file of the learned District Munsif, Bhavani. The respondents herein were the plaintiffs in both the suits.

(2.) The respondents in these appeals filed OS.No.394 of 2005 against the appellant herein on the file of the same court for permanent injunction to restrain the respondents herein from in any manner interfering with his exclusive peaceful possession of the suit properties.

(3.) The suit in OS.No.386 of 2005 was filed for partition and for allotment of 8/9th share in the suit properties to the respondents herein together. The suit in OS.No.387 of 2005 was filed by the respondents herein for partition and for allotment of 2/3rd share in the suit properties.