RANGANATHAN Vs. VISWANATHAN

JUDGEMENT

(1.) The appellants 1 to 4 are the defendants in O.S.No.714 of 1995 on the file of the Principal District Munsif, Ulundurpet. Since the 4th appellant died during the pendency of this appeal, his legal heirs have been impleaded as appellants 5 to 8. Similarly, the first respondent, who is the plaintiff in O.S.No.714 of 1995 on the file of the Principal District Munsif, Ulundurpet died during the pendency of this appeal and his legal heirs have been impleaded as respondents 2 to 8.

(2.) The first respondent/plaintiff filed the suit in O.S.No.714 of 1995 before the Principal District Munsif, Ulundurpet for declaration of his title over the suit property and also for a permanent injunction restraining the defendants from interfering with his peaceful possession and enjoyment over the suit property. The suit property is described in the plaint as Punja land in survey No.41/4 of Sirupuliyur Village, Thirunavalur Sub District, Cudalore District measuring 0.50 cents.

(3.) For the sake of convenience, the parties are called as per their ranking before the trial court.