DURAISAMY THEVAR Vs. GOVINDAMMAL; UDAYAKKAL; UDAYAR; MANGALASAMY; RAMU

JUDGEMENT

(1.) The above second appeal arises against the judgment and decree passed A.S.No.12 of 1998 on the file of Principal District Court, Sivagangai, modifying the judgment and decree, dated 29.10.1997 made in O.S.No.197 of 1993 on the file of District Munsif Court, Manamadurai.

(2.) The defendant is the appellant and the respondents were the plaintiffs in the suit. The plaintiff filed the suit O.S.No.197 of 1993 for declaration and permanent injunction, alternatively for recovery of possession.

(3.) Brief case of the plaintiffs are as follows:-