BALAKRISHNAN Vs. SIVAGANGAI SAMASTHAM DEVASTHAM

JUDGEMENT

(1.) This Second Appeal is filed against the Judgment and Decree passed by the learned Subordinate Judge, Sivagangai, in A.S.No.128 of 2013, dated 01.09.2017, confirming the Judgment passed by the learned District Munsif, Sivagangai, in O.S.No.84 of 2011, dated 26.09.2013.

(2.) Heard the learned counsel appearing for the appellants.

(3.) The first appellant is the wife and appellants 2 and 3 are son and daughter of the plaintiff in O.S.No.84 of 2011 on the file of the learned District Munsif, Sivagangai. The suit was filed for declaration of title and for consequential injunction restraining the defendants from interfering with the plaintiff's possession and enjoyment of the suit property. The suit property consists of two items. The first item is a land measuring an extent of 73 cents in Survey No.190/10 in Soorakulam Village, Sivagangai Taluk. The second item is another piece of land measuring an extent of 37 cents in Survey No.188/5, in Soorakulam Village, Sivagangai Taluk.