G.JAYALAKSHMI Vs. T.KARPAGAM

JUDGEMENT

(1.) The appeal filed by the defendants against the judgment and decree dtd. 28/9/2018 passed in O.S.No.38 of 2017 by the Additional District Judge/Fast Track Court, Arni, whereby the suit for declaration and permanent injunction was decreed.

(2.) For the sake of convenience, the parties are referred to in this judgment in the same rank as they were arrayed before the Trial Court

(3.) The plaintiffs ' case is that the suit schedule property situated at Sevoor Village, Arni Taluk, comprised in Survey No.218/1, measuring 0.74 acres, originally belonged to Rajamanickam, who was in possession and enjoyment of the same for several decades. The 1st plaintiff is the wife of Thanigaivel, son of Rajamanickam through his second wife Kabilambal, and the 2nd plaintiff is the minor daughter of Thanigaivel and the 1st plaintiff.