LAKSHMI Vs. SAMINATHAN

JUDGEMENT

(1.) THIS Appeal is filed against the judgment and decree passed by the I Addl. Subordinate Judge, Erode, in O. S. No. 533 of 1988 dated 11. 11. 1993.

(2.) THE plaintiffs in O. S. No. 533 of 1988 on the file of the Sub Court, Erode are the Appellants before this Court.

(3.) O. S. NO. 533 of 1988 was filed by the plaintiffs for a declaration to declare that the plaintiffs are the absolute owners of the suit properties, for a direction directing the defendants to vacate the suit premises and deliver vacant possession to the plaintiffs, for another direction directing the defendants to pay the damages for use and occupation at the rate of Rs. 200/- per month from the date of the suit till delivery of possession and the same has to be regulated under Order XX Rule 12 C. P. C. and also for cost.