BALASUBRAMANIAN Vs. SEETHAPATHY (DIED)

JUDGEMENT

(1.) Aggrieved over the reversal of the decree and judgment granted by the Trial Court, the present Second Appeal has been preferred by the appellants / defendants.

(2.) For the sake of convenience, the parties are called as per their ranking in the Suit.

(3.) The Suit was filed for delivery of possession. The defendants are the appellants. The Suit schedule property contains two items situated in (i) R.S.No.497/2 measuring an extent of 0.07 cents; and (ii) R.S.No.497/1 measuring an extent of 0.01 1/3 cents. The Trial Court after framing appropriate issues had dismissed the Suit against the respondent / plaintiff. On appeal, the Lower Appellate Court, partly allowed the same granting recovery of possession in respect of first item of the Suit property and confirming the decree in respect of second item of the Suit property. Aggrieved over the same, the defendants/appellants have preferred the above Second Appeal.