NALLAMMA NAIDU Vs. PAUL PANDIAN AND ORS.

JUDGEMENT

(1.) This matter arises out of dismissal of I.A.No.547 of 2014 in O.S.No.24 of 2014, by the learned District Munsif, Theni.

(2.) The respondents laid up the suit in O.S.No.24 of 2014, in the Court of the District Munsif, Theni, seeking injunction with respect to the suit property, which has been more fully described in the suit schedule giving four boundaries and measurements.

(3.) The petitioner / 5th defendant filed written statement resisting the suit. His plea is that the plaintiffs are entitled to lesser extent only, but their claim is more than five times of it and it is also extended to his property.