CHINNAMMAL Vs. A JAYAPAL

JUDGEMENT

(1.) This litigation commenced 1 + decades ago. To be precise, it commenced on 28.04.2003, when one Chinnammal and her children namely, two sons and one daughter, filed a suit in O.S.No.83 of 2003 on the file of the 'District Munsif Court, Kovilpatti', which shall hereinafter be referred to as 'trial Court', for the sake of convenience and clarity. The plaint schedule property is a dwelling house at Old No.315 of 2011, New No.37 in Chatram North Street, later known as Krishnan Kovil Street, in Market Road in Ilayarasanendal II part in Kovilpatti in Tuticorin District. For the sake of convenience and clarity, this Court deems it appropriate to extract the schedule as contained in the decree of the trial Court.

(2.) The aforesaid property shall hereinafter be referred to as 'suit property', for the sake of brevity, convenience and clarity.

(3.) The aforesaid suit in the trial Court was filed by Chinnammal and her children, arraying one A.Jayapal as Defendant No.1 and one Kaliappan, as Defendant No.2. The suit was a simple suit for bare injunction qua possession with regard to the suit property.