VIMALA Vs. NATARAJA CHETTIAR

JUDGEMENT

(1.) The un-successful plaintiffs are the appellants in the present Second Appeal. The appellants filed the suit in O.S.No.73 of 1990 before the Subordinate Judge, Cuddalore for declaration of their title to the 'A' Schedule Property, to direct the defendants to deliver vacant possession of the suit property and also for permanent injunction restraining the defendants and their men or agents from putting up any further construction. They have further prayed for past and future mesne propfits.

(2.) For the sake of convenience, the parties are referred as per their ranking in the trial Court.

(3.) The suit was filed by the plaintiffs for declaration and injunction and also for mandatory injunction directing the defendants to remove the construction put by them in the "A" Schedule Property and also for mesne profits from the date of plaint till the date of possession.