MUNIYASAMY NADAR [DIED] Vs. NAGALAKSHMI

JUDGEMENT

(1.) This second appeal is filed by the plaintiff in O.S.No.46 of 1995 on the file of the District Munsif Court, Mudukulathoor.

(2.) The first appellant filed the suit in O.S.No.46 of 1995 for declaration of plaintiff's title in the suit property, for consequential mandatory injunction to remove the encroachment committed by the defendant and for recovery of possession.

(3.) The brief facts of case of the first appellant in the suit are as follows: