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 : The 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 lyyanar who is the second plaintiff. The third plaintiff is the daughter of Maya Moopanar.

(3.) The plaintiffs 1 to 3 were jointly enjoying the properties for long over the statutory period On 22.9.1980 the first respondent/defendant and others came to the suit property and disturbed their possession by assaulting the first plaintiff's son. Therefore, the suit was filed for the relief referred to above.