MURUGAN AND ORS. Vs. GOPU

JUDGEMENT

(1.) THE defendants in a suit for declaration of title and for recovery of possession and mandatory injunction to remove the encroachment, are the appellants herein.

(2.) THE short point involved in this appeal is about the correctness of the Survey Number.

(3.) BEFORE the trial Court, on the side of the plaintiff, P.Ws. 1 to 3 had been examined and Exs. P.1 to P.12 had been marked and on the side of the defendants, D.Ws. 1 to 3 had been examined and Exs. D.1 to D.12 had been marked. Exs. X.1 to X.3 were marked as third party documents.