G.SAMIKALAI Vs. SENGAMALANACHIARPURAM KAMMAVAR SANGAM

JUDGEMENT

(1.) The 13th defendant in the suit in O.S.No.223 of 2002 on the file of the District Munsif Court, Sivakasi, is the appellant in the above Second Appeal.

(2.) The respondents 1 and 2 herein, as plaintiffs, filed the suit in O.S.No.223 of 2002 for declaration of title and recovery of possession from defendants 1 to 8 and 13 in respect of the suit first schedule property and for declaration of title and recovery of possession from defendants 9 to 13 in respect of suit second schedule property. The suit is also for a consequential permanent injunction restraining the defendant from alienating the suit property or from putting up any construction in the suit property. The suit first schedule is the northern half of 1 acre 8 cents out of two acres 16 cents in Survey No.658/1 in Thiruthangal Village, Virudhunagar District. The suit second schedule is the southern half measuring 1 acre 8 cents in Survey No.658/1 out of the total extent of 2 acres 16 cents in the same village.

(3.) The case of the plaintiffs in brief are as follows: