JOHN SYLEM Vs. CHANTHANAMUTHU PILLAI

JUDGEMENT

(1.) SECOND plaintiff, who was impleaded as legal heir of original plaintiff in O.S.No.106 of 1969 on the file of the Subordinate Judge, Nagercoil is the appellant in this appeal.

(2.) THE following reliefs are asked in the plaint: (a) THE title and possession of the plaintiff over the suit property to be declared arid a consequential injunction restraining the defendants from entering in the suit property, from cutting down and removing the trees and from committing any other kinds of waste over the suit property be passed; (b) THE plaintiff be given a decree for recovery of Rs.3,000 towards damages from the defendants and their assets; (c) THE plaintif f be given her costs of the suit from the defendants; (d) Such other reliefs which this Court deems just and proper for the ends of justice may also be granted. THE relevant facts which are necessary for the proper disposal of the appeal may be summarised as follows.

(3.) IT is further alleged in the plaint that the defendants have no right over any portion of the property.