T DEVARAJ NAICKER Vs. V SUBRAMANIAN

JUDGEMENT

(1.) THIS second appeal has been filed against the judgment and decree, dated 21.10.2005, made in A.S.No.29 of 2003, on the file of the Principal District Court, Chengalpattu, confirming the judgment and decree, dated 30.12.2002, made in O.S.No.124 of 1999, on the file of the Additional Subordinate Court, Chengalpattu.

(2.) THE plaintiffs in the suit, in O.S.No.124 of 1999, are the appellants in the present second appeal. THE defendants in the said suit are the respondents herein.

(3.) IT has been further stated that the plaintiffs are in possession and enjoyment of the suit properties and that the defendants were never in possession and enjoyment of the same, as claimed by them. Since, the defendants were attempting to interfere with the peaceful possession and enjoyment of the suit properties by the plaintiffs, they had filed the suit, in O.S.No.124 of 1999, praying for a decree of declaration of title and for permanent injunction.