N.K. SANTHARAMAN Vs. SMT. N.S. RAMILA

JUDGEMENT

(1.) The Unsuccessful plaintiff in O.S.No. 2483 of 2011, on the file of the learned Additional District and Sessions Judge, Fast Track Court III, Chennai, is the appellant herein.

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

(3.) The plaintiff filed a suit in O.S.No.2483 of 2011, before the learned Additional District and Sessions Judge, Third Fast Track Court, Chennai, for declaration declaring that the plaintiff is entitled to schedule "B" property morefully described in the plaint and also for permanent injunction restraining the defendants 1 to 4 from carrying out any construction in the suit property.