GOVINDARAJ Vs. M THANGARAJ

JUDGEMENT

(1.) The second appeal is filed by the unsuccessful plaintiffs.

(2.) The plaintiffs have filed the suit O. S. No. 494 of 1985 on the file of the District Munsif, Mettur for declaration and injunction with respect to 9 cents in all in survey No.93.

(3.) The case of the plaintiffs are that the first plaintiff was assigned 5 cents of land in Survey No. 93/1B and second plaintiff was assigned 4 cents in Survey No. 93/1C. On this basis, the suit for declaration has been filed.