S.PAULRAJ Vs. S.ARULDURAI

JUDGEMENT

(1.) The appellants are the plaintiffs in O.S.No.774 of 1993, on the file of the II Additional District Munsif, Tirunelveli. The appellants 1 to 3 filed the suit for declaration of their title to the suit properties and also for a consequential relief of permanent injunction restraining the respondents/defendants from interfering with their peaceful possession and enjoyment over the suit properties.

(2.) During the pendency of the second appeal, the first appellant died and his legal heirs were impleaded as appellants 4 to 7. The suit properties are four houses bearing door Nos.29, 29A, 29B and 29C situated in S.No.879/29 of Ilanthaikulam Village.

(3.) The case of the appellants/plaintiffs is that the suit properties absolutely belonged to them and that the defendants who are tenants in door Nos.29A, 29B and 29C are now claiming title over the suit property and also trying to put up construction over there. It is further contended by them that with the help of some elders in the village they prevented the defendants from putting up any construction in the suit property.