MOHAMMED SULTAN Vs. ARA WAHEED

JUDGEMENT

(1.) The Appellant/Defendant (during his life time) has filed this Second Appeal as against the judgment and decree dated 25.4.1995 in A.S.No.5 of 1993 on the file of the Learned Subordinate Judge, Chidambaram.

(2.) Consequent to the death of the Appellant/Defendant, his Legal Representatives have been arrayed as Appellants 2 to 8 and after the death of the Respondent/Plaintiff, his Legal Representatives have been arrayed as Respondents 2 to 9 and 10 in this Second Appeal.

(3.) The First Appellate Court viz., Learned Subordinate Judge, Chidambaram in his Judgment dated 25.4.1995 in A.S.No.5 of 1993 has among other things observed that 'the Respondent/Plaintiff has been a cultivating tenant and therefore he has paid Land Tax Ex.A.3 to 6 (Receipts) in respect of the suit property and has come to the conclusion that he is entitled to the relief of permanent injunction and resultantly dismissed the appeal without costs.'