RAMASWAMY Vs. R MURUGAN

JUDGEMENT

(1.) THIS second appeal is preferred from the judgment and decree rendered by the learned II Additional District Court'sIncharge Judge and Chief Judicial Magistrate, Krishnagiri dated 17.3.1998 made in A.S.No.36 of 1996, confirming the judgment and decree dated 12.3.1996 made by the District Munsif, Uthangarai in O.S.No.340 of 1995.

(2.) THE plaintiffs are the appellants herein.

(3.) THIS second appeal is an outcome of a judgment and decree rendered by the learned Additional District Judge, Krishnagiri, confirming the judgment and decree of the District Munsifs Court, Uthangarai, in a suit filed by the appellants herein for declaration of title in respect of the suit properties and permanent injunction.