GANESAN Vs. KALIYAPERUMAL

JUDGEMENT

(1.) Heard the Learned Counsel for the Appellants and Learned Counsel for the respondents.

(2.) The subject matter of this Second Appeal is, a 4 cent vacant land out of 17 cents in R.S.No.149/8, (New Survey No.149/8A within the 4 specified boundaries in Sellur Village, Ulundurpet Taluk.

(3.) The Appellants herein filed the suit for declaration of title and permanent injunction in respect of the above suit property.