C B LIAGAT ALI Vs. MOHAMMED NAZIR

JUDGEMENT

(1.) THE defendants 2 to 4, 8 and 9 in O.S. No.618 of 1982 on the file of the District Munsif Court, Dharapuram preferred the present second appeal, aggrieved against the judgment and decree made in A.S. No.29 of 1987 dated 10.8.1988 on the file of the Subordinate Court, Dharapuram reversing the judgment and decree of the trial Court dated 26.2.1987.

(2.) THE case in brief is as follows:

(3.) THE trial Court framed there issues and on behalf of the plaintiffs, P.W.1 was examined and Ex.A-1 to Ex.A-7 were marked. On the side of the defendants, D.W.1 was examined, and no documents were marked. THE trial Court dismissed the suit and aggrieved against this, the plaintiffs preferred A.S. No.29 of 1987 on the file of the Subordinate Court, Dharapuram and the learned Judge after hearing the parties, allowed the appeal, set case the judgment and decree of the trial Court and granted of the relief of declaration and alleged against this, the appellants have come forward with the present second appeal.