T.S.M.THUMMUNI Vs. DOULAT NISHA

JUDGEMENT

(1.) The plaintiffs/appellants who lost the legal battle in both the Courts, have come forward with the Second Appeal, challenging the Decree and Judgment passed in A.S. No. 18 of 1997, dated 27.07.1999 by the Additional District Court - Chief Judicial Magistrate Court, Ramanathapuram, by confirming the Decree and Judgment made in O.S. No. 338 of 1986, dated 30.09.1996 by the Principal District Munsif Court, Ramanathapuram.

(2.) Heard the learned counsel for the appellants, the learned Counsel for the respondents and perused the materials available on record.

(3.) The plaintiffs/appellants have filed a suit in O.S. No. 338 of 1986 for injunction restraining the defendants/respondents 1 to 3 not to remove, demolish or make a new construction and alteration in the suit properties by stating that the suit properties originally owned by their father and their predecessors on title and they have inherited the properties and made a construction. In the suit properties, Door No. 11 stands in the name of the second plaintiff and Door Nos. 11 A and 11 B stand in the name of the first plaintiff and the assessments stand in their name and they are paying the house tax.