NEELAVATHI Vs. MARIMUTHU

JUDGEMENT

(1.) The defendants 3 to 5 in O.S.No.254 of 1998 on the file of the District Munsif, Perambalur are the appellants herein.

(2.) The 1st respondent Marimuthu filed the above suit directing the defendants (1) the State of Tamil Nadu, represented by the District Collector, Perambalur, (2) the Tahsildar, Kunnam Taluk to cancel the existing entries in the revenue records for the B schedule properties and to include the name of the plaintiff in the revenue records and to pass a decree for permanent injunction restraining the defendants 3 to 5 (present appellants) from interfering with his peaceful possession and enjoyment over the B schedule properties and also for awarding of costs.

(3.) The parties are referred to as per their ranking in the original suit and at appropriate places, their ranks in the present appeal would also be indicated, if necessary.