KANDASAMY KONAR Vs. KARUPPASAMY

JUDGEMENT

(1.) This litigation commenced two decades and one year ago. To be precise, it commenced on 18.02.1997, when one Karuppasamy filed a suit against Kandasamy Konar and Balakrishna Thevar, arraying them as defendants 1 and 2 respectively. This suit is, O.S.No.104 of 1997, on the file of the 'District Munsif Court, Thirumangalam', which shall hereinafter be referred to as 'trial Court', for the sake of convenience and clarity.

(2.) The parties shall hereinafter be referred to by their respective ranks in the trial Court, for the sake of convenience and clarity.

(3.) Suit is for declaration of title and consequential permanent injunction qua possession. Suit pertains to 7 + cents of vacant land out of a total of 10 cents in Survey No.64/4 in Nallamaram Village, Peraiyur Taluk, Madurai District. This shall hereinafter be referred to as 'suit property', for the sake of convenience and clarity.