THANGA SULAIKSHA UMMA Vs. MRS NAGALAKSHMI

JUDGEMENT

(1.) THIS Second appeal is focussed by the defendants, animadverting upon the judgment and decree dated 23.9.2005 passed by the Subordinate Judge, Poonamallee, in A.S.No.37 of 2004 reversing the judgment and decree dated 8.4.2004 passed by the District Munsif cum Judicial Magistrate, Ambattur, in O.S.No.789 of 1996, which was filed for mandatory and permanent injunctions.

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

(3.) WHETHER the lower appellate Court considered the appellants had acquired a title by adverse possession for over the statutory period"" (extracted as such) 5. However, my learned predecessor thought fit to frame the following substantial question of law: