DILLIBABU Vs. V SURYANARAYANAN

JUDGEMENT

(1.) THIS second appeal is filed by D2 to D5, D7 to D9, inveighing the judgement and decree 30.7.2010 passed by the Principal Sub Judge, Chengalpattu in A.S.No.25 of 2009 confirming the judgement and decree dated 30.4.2009 passed by the District Munsif, Chengalpattu, in O.S.No.166 of 1992, which was filed for declaration of title of the plaintiffs to the suit property and for permanent injunction.

(2.) THE parties, for the sake of convenience, are referred to here under according to their litigative status and ranking before the trial Court.

(3.) IN the grounds of second appeal, the following proposed substantial questions of law are found set out: