THIRUGNANASAMBANDAM Vs. A GOPALAKRISHNAN

JUDGEMENT

(1.) THIS appeal has been directed against the decree and judgment in O. S. No. 44 of 2004 on the file of the Court of District Judge, Tiruvannamalai. The defendants in the suit are the appellant herein. The suit was filed by the plaintiffs for declaration of the title of their family trust property and for permanent injunction restraining the defendants from in any manner interfering with the possession and enjoyment of the plaintiffs and for costs.

(2.) THE averments in the plaint in brief relevant for the purpose of deciding this appeal are as follows:-

(3.) THE defendants 1, 2 and 5 have adopted the written statement filed by the 4th defendant which reads as follows:-