AYYAPPAN Vs. CHELLAPPAN

JUDGEMENT

(1.) All these matters are heard jointly, pursuant to the directions of the Hon'ble Administrative Judge of the Madurai Bench of Madras High Court.

(2.) The Second Appeals arise out of two suits, viz., (i) O.S.No.130 of 1996 filed before the Additional District Munsif, Padmanabhapuram, for declaration of title, permanent injunction and demarcation of the suit property and (ii) O.S.No.132 of 1996 filed for permanent injunction insofar as the very same property, which is subject matter of O.S.No.130 of 1996. The defendants in the suits are the appellants in the second appeals.

(3.) I have heard Mr.R.Subramanian, learned counsel for the appellants in both the second appeals; respondents 4 to 8 in the writ petition and the contemnors in the contempt petition; Ms.J.Anandavalli, learned counsel for the respondents 2 to 4, 6, 7, 9 in S.A.No.2069 of 2001; respondents 2,3,5,6,8 in S.A.No.2070 of 2001, writ petition in the writ petition and the contempt petitioner in the contempt petition; Mr.Godwin, learned counsel for the respondents 11 to 14 S.A.No.2069 of 2001; respondents 10 to 13 in S.A.No.2070 of 2001; Mr.S.Kameswaran, learned Government Advocate for the official respondents 1 to 3 in the writ petition.