ROOHNISHA BEEVI Vs. A M M MAHUDU MOHAMED

JUDGEMENT

(1.) PLAINTIFFS 2, 3 and 5 to 10 and defendants 7, 18, 19 and 25 to 28 and 30 in O.S. 420 of 1972, on the file of District Munsif's Court, Ramanathapuram, are the appellants.

(2.) SUIT filed by the plaintiffs, who are ten in number, was one for declaration of title and consequential injunction, or in the alternative for recovery of property from defendants. The scheduled property is described as Survey Nos. 256 and 257 having a total area of nearly 10 acres of which the plaintiffs claim the western one half. The property is included in Patta No. 471. Pending suit, first plaintiff died and plaintiffs 2 and 3 and 7th defendant were recorded as his legal representatives.

(3.) IN the written statement filled by defendants 1, 2 and 4, they only said that they are not claiming any possession over the property. It is only the third defendant who has got right over the same.