VIJAYAKUMAR Vs. T.BASKARAN

JUDGEMENT

(1.) These Appeal Suits are directed against the judgment and decree, dtd. 9/1/2025 passed in O.S.No.244 of 2023 and counterclaim in O.S.No.244 of 2023 on the file of the III Additional District Court, Thanjavur @ Pattukkottai.

(2.) The appellant is the 1st defendant in O.S.No.244 of 2023 on the file of the III Additional District Court, Thanjavur @ Pattukkottai. The 1st respondent is the plaintiff and the 2nd respondent is the 2nd defendant in that suit. The 1st respondent/plaintiff has filed the suit for a declaration that the 1st respondent/plaintiff, his brothers and sisters are absolute owners of the suit property and for a permanent injunction against the defendants. The appellant/1st defendant and 2nd respondent/2nd defendant have filed a written statement/counterclaim that the 1st defendant has an absolute legal right, title, and possession over the suit property and for a permanent injunction against the plaintiff and his men.

(3.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.