ALAGUMALAI MOOPANAR Vs. SUBBIAH

JUDGEMENT

(1.) THE first plaintiff is the appellant herein. He filed a suit for a declaration of title to the suit properties and for permanent injunction.

(2.) THE case of the plaintiff is this: This suit properties originally belonged to the grandfather of the plaintiff by name Solai Moopanar. He died leaving behind him his two sons by name Alagu Moopanar and Maya Moopanar. Alagu Moopanar had four sons. THE appellant/first plaintiff is one of the sons. THE second son died leaving behind him his son Iyyanar who is the second plaintiff. THE third plaintiff is the daughter of Maya Moopanar.

(3.) AGGRIEVED over this judgment, the plaintiffs filed an appeal before the lower appellate court. After hearing the parties, the lower appellate court, elaborately considered the records and the submissions made by both the parties and found that the plaintiffs have not proved their case so as to seek relief of declaration of title and permanent injunction.