PALANIYANDI S/O AANDI Vs. PALANISAMY

JUDGEMENT

(1.) This litigation commenced more than two decades ago. To be precise, it commenced on 31.10.1996 when one Palaniyandi filed a suit in O.S.No.458 of 1996 on the file of the 'District Munsif Court, Manapparai', which shall hereinafter be referred to as 'trial court' for the sake of clarity and convenience.

(2.) Palaniyandi filed the aforesaid suit against 9 individuals with prayers for declaration of title and consequential permanent injunction restraining the defendant from interfering with his possession. Plaint prayer reads as follows :

(3.) The aforesaid 13 items of immovable properties shall hereinafter be referred to as 'suit properties' for the sake of brevity, convenience and clarity. To be noted, aforesaid suit filed by Palaniyandi in the trial court was inter-alia for declaratory and consequential injunctive reliefs qua suit properties. As mentioned supra, at the time of inception, suit was filed against nine individuals, but subsequently, defendants 2, 3 and 4 were deleted / exonerated in the trial court and therefore, there were effectively six defendants in the trial court.