P. RAJESWARI Vs. P. JEEYANGAR MUTT TIRUPATI

JUDGEMENT

(1.) The fifth defendant in O.S.No.286 of 1982 on the file of I Additional District Munsif, Tirupati, is the appellant. The first respondent is the sole plaintiff instituted the suit against respondents 2 to 6 and against the appellant seeking relief of permanent injunction restraining the respondents 2 to 6 and the appellant from converting the plaint 'C' schedule land to an extent of Ac.0.06 cents in T.S.No.11 in Tirupati Town into house plots and making any constructions thereon changing the physical features of the said land. The first respondent/plaintiff mutt has shown three schedules in the plaint, which reads as under:

(2.) The first respondent and appellant herein will be referred to as plaintiff-mutt and D5, as arrayed before trial Court for the sake of brevity and convenience.

(3.) The suit is filed by the plaintiff-mutt in respect of above referred plaint 'C' schedule property only, which is said to be part and parcel of 'A' schedule and 'B' schedule property.