ABDUL JALIL Vs. MAHABOOB JANUARY

JUDGEMENT

(1.) This second appeal arises against the decree and judgment in A.S.No.40 of 1997 on the file of the I Additional District Judge cum Chief Judicial Magistrate, Krishnagiri reversing the decree and judgment in O.S.No.318 of 1996 on the file of the Subordinate Judge, Hosur.

(2.) For the sake of convenience, all parties are called by their respective status in the original suit.

(3.) The plaintiff had filed the suit in O.S.No.318 of 1996 on the file of the Sub Court, Hosur for specific performance and for delivery of possession of the suit property against the five defendants, the first four being the legal heirs of the deceased Yakub and the fifth being the tenant.