MALAYATHAL Vs. CHANDRASEKARAN

JUDGEMENT

(1.) The plaintiffs in OS No.256 of 1996, who were able to succeed in convincing the Trial Court to pass a decree for declaration of their title, upon its reversal, by the Lower Appellate Court in AS No.62 of 2001, have come up with this Second Appeal.

(2.) Notice of motion was ordered.

(3.) I have heard Mr.K.P.Gopalakrishnan, learned counsel appearing for the appellants and Ms.V.Janaranjani, learned counsel appearing for Mr.N.Damodaran, for the respondents.