A. MADASAMY Vs. THUVARAGAPATHY VINAYAGAR SAMUTHAYAM AND ORS.

JUDGEMENT

(1.) All the three appeals are against the common judgment and decree dated 22.12.2000. By this Common Judgment, the learned Subordinate Judge, Nagercoil dismissed the O.S.No.87 of 1983, and decreed O.S.No.102 of 1983 and O.S.No.114 of 1986. A.S.No.153 of 2001 and Tr.A.S.No.235 of 2006 are filed against the Judgment decreeing O.S.No.102 of 1983 and O.S.No.114 of 1986. A.S.No.940 of 2001 is filed against the dismissal of O.S.No.87 of 1983.

(2.) The facts of the case:-

(3.) The first plaintiff, Idalakudi Parasuraman Peruntheru Trust is a private Trust . The ancestors of plaintiffs came form Dwaraka in North India five centuries ago and settled in place subsequently, called Parasuraman Peruntheru. Property in schedule 'A' and 'B' were granted by then Maharaja of Travancore Tax free. The same was confirmed on 1st Chitrai 661ME inscribed on a stone pillar and was planted on the site.