DEVAKANNI Vs. C VIJAYAKOTHANDAPANI

JUDGEMENT

(1.) The plaintiff has filed a suit in O.S.No.612/1991 for declaration declaring the title of the plaintiff over suit Item Nos.1 to 3 and permanent injunction restraining the defendant from interfering with the peaceful possession and enjoyment of suit item Nos.1 and 2 and for recovery of possession of suit item No.3 from the defendant. The unsuccessful defendants, who lost their case before the courts below have filed the present second appeal.

(2.) The appellants 1 to 4 herein are defendants and the respondents herein are the plaintiffs. Appellants 5 to 9 being legal representatives of the second appellant are impleaded in this second appeal. For the sake of convenience, the parties are hereinafter referred to as per the rankings in the suit.

(3.) The averments contained in the plaint, in brief, are as follows: