JAYARAMA KOUNDER DIED Vs. GANESAN

JUDGEMENT

(1.) THIS second appeal is focussed by the original plaintiffs animadverting upon the judgement and decree dated 31.12.2002 passed in A.S.No.47 of 2002 by the learned Principal District Judge, Villupuram confirming the judgment and decree of the learned Additional District Munsif, Villupuram in O.S.No.524 of 1995. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) THE appellants/plaintiffs filed the suit seeking declaration of title and permanent injunction restraining the defendants from interfering with their peaceful possession and enjoyment of the suit property. (b) THE defendants filed the written statement resisting the suit. (c) Whereupon issues were framed by the trial Court. (d) On the side of the plaintiffs, P.W.1 to P.W.7 were examined and Exs.A1 to A14 were marked. On the side of the defendants, D.W.1 and D.W.2 were examined and Exs.B1 to B13 were marked. (e) Ultimately the trial Court dismissed the suit, as against which appeal was filed for nothing but to be dismissed confirming the judgment and decree of the trial Court.

(3.) HEARD both sides.