SUBRAMANIA BATHAR Vs. SRINIVASA BATHAR

JUDGEMENT

(1.) THE plaintiff who succeeded before the trial Court and lost before the Lower Appellate Court is the appellant. THE suit O.S. No. 191 of 1980 was filed by him before the Subordinate Judge's Court, Chidambaram for declaration, recovery of possession, past profits in a sum of Rs. 200/- and future profits against one Ramu Bathar, Srinivasa Bathar, Abdul Rahim Abdul Karim and Sheik Hussain. Ramu Bathar died pending suit, his legal heirs were impleaded as defendants 6 to 13 and they are respondents 3 to 10 in the Second Appeal.

(2.) THE description of the property as set out in the plaint is "in Chidambaram Registration District. Chidambaram Sub-registry. Chidambaram Town, in Bazaar Street South of the street, North of Lalkhan Mosque land. West of Ghouse Hameed Maracair's property sold to Shanmugam Chettiar, East of Bakshikhan Sahib's shop, within this the shop bearing door No. 191 and 191-A, Ward No. 6, Block No. 6, T.S. No. 628 Sq. ft. 90."

(3.) THE fourth and the fifth defendants remain ex parte.