RENGARAJAN Vs. THIRUMALAI VELAYUTHAM

JUDGEMENT

(1.) The first defendant in the suit in O.S.No.309 of 2005, on the file of the Principal District Munsif Court, Tirunelveli, is the appellant in this appeal.

(2.) The respondents 1 to 4, are the legal heirs of the first plaintiff, who died pending suit and they are plaintiffs 2 to 5. The filed the suit in O.S.No.309 of 2005, on the file of the Principal District Munsif Court, Tirunelveli, for declaration of title and permanent injunction restraining the 1st defendant from interfering with the peaceful possession and enjoyment of the suit property and in the alternative for recovery of possession if in case the Court comes to the conclusion that the first defendant is in possession of the property.

(3.) The case of the plaintiffs in the suit is as follows: