A SYYED GULAM HUSSAIN Vs. V GOVINDAN

JUDGEMENT

(1.) A. S. NO. 939 of 1990 has been filed as against the judgment and decree dated 31. 10. 1989 passed in O. S. No. 387 of 1983 on the file of the II Additional subordinate Judge, Madurai, whereas Tr. A. S. Nos. 100 and 101 of 1992 have been filed as against the judgment and decree dated 31. 10. 1989 passed in O. S. Nos. 359 of 1985 and 363 of 1985 on the file of the II Additional Subordinate Judge, madurai.

(2.) THE parties, for convenience sake, are referred to hereunder according to their litigative status before the trial Court.

(3.) ONE Syyed Gulam Hussain filed three suits in O. S. Nos. 387 of 1983, 359 of 1985 and 363 of 1985, on the file of the learned II Additional Sub Judge, madurai, by arraying one V. Govindan as the defendant in all the three suits. In respect of O. S. No. 387 of 1983 is concerned, along with the said Govindan, nine other persons also were added as D. 2 to D. 10. Those suits are for declaration of plaintiff's title over the vacant site and for recovery of possession.