THIMMAN Vs. EASWARAN

JUDGEMENT

(1.) No representation for the respondents.

(2.) The Second Appeal has been filed against the judgment and decree, dated 7.7.2006, made in A.S.No.31 of 2006, on the file of the Subordinate Court, Coimbatore, reversing the judgment and decree, dated 2.12.2005, in O.S.No.58 of 2004, on the file of the District Munsif Court, Mettupalayam.

(3.) The defendants 1, 3 and 4 in the suit, in O.S.No.58 of 2004, have filed the present second appeal. The suit in O.S.No.58 of 2004, had been filed praying for a decree directing the demarcation of the suit property, as per the title deeds of the parties, with reference to metes and bounds, by appointing an Advocate Commissioner and for costs.