ABDUL RASHEED Vs. RAKKAMMAL

JUDGEMENT

(1.) The defendant in O.S. No. 479 of 1991 and the plaintiffs in O.S. No. 21 of 1994 and O.S. No. 25 of 1994, on the file of the District Munsif, Ramanathapuram filed the present appeals respectively.

(2.) All the suits in O.S. No. 479 of 1991, O.S. No. 21 of 1994 and O.S. No. 25 of 1994 were filed by the respective plaintiffs for declaration of his/her/their title to the suit property and for consequential relief of permanent injunction restraining the defendants in the suits from interfering with their peaceful possession and enjoyment over the suit properties.

(3.) The plaintiff Rakkammal in O.S. No. 479 of 1991 is the first defendant in O.S. No. 21 of 1994 and 6th defendant in O.S. No. 25 of 1994. Since the suit properties and issues involved in all these suits are one and the same, the trial Court tried the suits jointly and the evidence was recorded in common in O.S. No. 479 of 1991. The plaintiff in O.S. No. 479 of 1991 examined herself as P.W. 1 and marked Ex. A1 to Ex. A9. Two witnesses were examined on the side of the defendants and Ex. B1 to Ex. B52 were marked. An Advocate Commissioner was appointed by the trial Court for inspecting the suit property and he filed his report (Ex. C1) and plan (Ex. C2).