A P SUBRAMANIAM Vs. JANAKI

JUDGEMENT

(1.) This appeal is filed by the first defendant in O.S. No. 34 of 2013 on the file of I Additional District Judge, Erode, by which the suit filed by the respondents 1 to 5 herein, as plaintiffs, for a direction to direct the defendants in the suit, to quit and deliver vacant possession of the suit property, was decreed.

(2.) The respondents 1 to 5 are the plaintiffs, who have instituted the suit in O.S. No. 34 of 2013. The appellant in this appeal is the first defendant in the suit. The respondents 6 and 7 in this appeal are the defendants 2 and 3 in the suit. Therefore, for the sake of convenience, the parties shall be referred to as plaintiffs and defendants, as has been arrayed in the suit before the trial court.

(3.) The case of the plaintiffs, as could be unfolded from the plaint averments are as follows:-