BOOVARAGAMOORTHY (DECEASED) Vs. SIVAMALA

JUDGEMENT

(1.) The unsuccessful appellant in A.S.No.72 of 2000 on the file of the Subordinate Judge, Cuddalore is the sole appellant herein. Since he died during the pendency of this appeal, his legal representatives have been impleaded as appellants 2 to 4.

(2.) The first Plaintiff Mr.Boovaragamoorthy (since deceased) was the plaintiff in O.S.No.527 of 1995 on the file of the District Munsif, Cuddalore. He filed a suit for declaration of his title over the suit property more fully described in the plaint schedule and for a permanent injunction restraining the respondent/defendant from alienating the suit property. He further prayed for recovery of possession and for mesne profits till the date of handing over of the possession to him.

(3.) For the sake of convenience, the parties are called as per their ranking in the original suit.