KELKIAH (DIED) Vs. SELVI

JUDGEMENT

(1.) This Second Appeal has been preferred against the Judgment and Decree in A.S.No.95 of 1996 dated 17.07.2001 on the file of the Additional Subordinate Court, Padmanabhapuram confirming the Decree and Judgment in O.S.No.554 of 1982 dated 19.02.1996.

(2.) The plaintiff before the trial Court is the first appellant herein. The plaintiff/appellant has filed a suit in O.S.No.553 of 1982 before the Additional District Munsif Court, Padanabhapuram, against defendants 1 to 6 therein for declaration to declare that the plaintiff is entitled for 'A' scheduled property and for permanent injunction.

(3.) The brief facts of case of the plaintiff is as follows: